UNITED INDIA INSURANCE CO. LTD Vs. KALIMA BEEGAM

JUDGEMENT

(1.) The Insurance Company has preferred this Appeal challenging the finding on liability.

(2.) The Respondents 1 and 2 filed a Claim Petition stating that on 20/6/2011, while the deceased was riding a Two-wheeler, belonging to the Third Respondent herein, an unknown vehicle dashed against the Two wheeler, as a result of which the deceased sustained fatal injuries.

(3.) The Third Respondent herein/Owner of the vehicle remained ex parte before the Tribunal.