UNITED INDIA INSURANCE COMPANY LTD. Vs. GANAPATHY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Award, dtd. 2/11/2020 passed in M.C.O.P.No.26 of 2013 by the Motor Accident Claims Tribunal/Principal Sub Court, Tenkasi.

(2.) The 2nd respondent in M.C.O.P.No.26 of 2013 is the appellant herein.

(3.) The petitioners/claimants are respondents 1 and 2 herein, who filed the claim petition in M.C.O.P.No.26 of 2013. The 1st respondent in the claim petition is the third respondent herein.