UNITED INDIA INSURANCE CO. LTD Vs. BALASUBRAMANIYAN

JUDGEMENT

(1.) The instant Civil Miscellaneous Appeal is filed against the order, dtd. 17/3/2020, in M.C.O.P.No.141 of 2017, on the file of the Motor Accidents Claims Tribunal, Ariyalur (Chief Judicial Magistrate, Ariyalur).

(2.) The appellant herein is the second respondent / Insurance Company. The respondents 1 to 10 herein are the legal heirs of the deceased - Janakiammal / claimants and the 11 th respondent herein is the first respondent before the Court below.

(3.) For the sake of convenience, the parties are referred to according to their litigative status of the Court below.