SHRIRAM GENERAL INSURANCE CO. LTD Vs. ELAKKIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed challenging the Judgment and Decree, dtd. 21/6/2022 passed in M.C.O.P. No.354 of 2012 by the Motor Accident Claims Tribunal/Additional District Judge, Dindigul.

(2.) The 2nd Respondent/Insurance Company in M.C.O.P. No.354 of 2012 is the Appellant herein.

(3.) The Petitioners/Claimants are Respondents 1 to 4 herein and they are the dependents of the deceased Manikandan, who died in a Motor Traffic accident. The 5th Respondent herein is the 1st Respondent in M.C.O.P. No.354 of 2012 and Owner of the offending vehicle and he remained ex parte.