ROYAL SUNDARAM ALLIANCE INSURANCE CO. LTD. Vs. SUGUNA

JUDGEMENT

(1.) BY consent, this Civil Miscellaneous Appeal is taken up for final hearing.

(2.) THIS appeal has been filed by the Insurance company against the award dated 09.07.2010 made in MCOP NO.558 of 2009 on the file of the Motor Accidents Claims Tribunal (Principal District Court), Villupuram, questioning the finding of the tribunal, in fixing the entire liability for the accident on the part of the driver of the vehicle insured with them.

(3.) RESPONDENTS 1 to 5 are the claimants before the Tribunal. The first respondent is the wife of the deceased, respondents 2 and 3 are minor daughter and son respectively and the fourth and fifth respondents are the parents of the deceased. Sixth respondent is the owner of the offending vehicle, seventh respondent is the employer of the deceased and eighth respondent is the insurer of the vehicle driven by the deceased.