UNITED INSURANCE CO. LTD. Vs. RANI AND ORS.

JUDGEMENT

(1.) THIS appeal filed by the insurance company arises out of an award passed by the Motor Accidents Claims Tribunal.

(2.) HEARD Mr.J.Chandran, learned counsel for the appellant and Mr.S. Kaithamalai Kumaran, learned counsel for the contesting respondents, who are the claimants.

(3.) IT appears that the claim petition was dismissed for non prosecution on 25.9.2003 and it came to be restored in the year 2009 after a delay of about 1800 days. Thereafter, the first respondent herein examined herself as P.W.1. The Village Administrative Officer was examined as P.W.4. 13 documents were marked on the side of the claimants.