UNITED INDIA INSURANCE COMPANY LIMITED Vs. MUTHUSELVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award made in M.C.O.P.No.903 of 2017, dtd. 25/9/2018, on the file of the Motor Accidents Claims Tribunal - Principal District Judge, Tirunelveli. The appellant herein is the second respondent, the respondents 1 to 5 herein are the claimants and the sixth respondent herein is the first respondent in the original M.C.O.P. Petition.

(2.) A brief substance of the petition, in M.C.O.P.No. 903 of 2017, is as follows:-

(3.) A brief substance of the counter filed by the second respondent, in M.C.O.P.No. 903 of 2017, is as follows:-