NEW INDIA ASSURANCE CO. LTD. Vs. M.SHANTHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the order in M.C.O.P.No.684 of 2007 on the file of the Motor Accidents Claims Tribunal/Additional Subordinate Judge, Kumbakonam. The appellant herein is the second respondent, respondents 1 to 4 are the claimants 1 to 4. The respondents 5,6,7 herein are the respondents 1,3 and 4.

(2.) Brief substance of the claim petition is as follows:

(3.) Brief substance of the counter filed by the second respondent is as follows: