LAWS(MAD)-2015-8-137

THE BRANCH MANAGER, ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED AND ORS. Vs. A. ATHINARAYANAN AND ORS.

Decided On August 25, 2015
The Branch Manager, Icici Lombard General Insurance Company Limited And Ors. Appellant
V/S
A. Athinarayanan And Ors. Respondents

JUDGEMENT

(1.) IN these twin matters there is triangular contest as on the one side the Insurance Company is fighting, on the other side the claimants are fighting and on the other side the vehicle owner is fighting.

(2.) THE main appeal is by the Insurer, namely, ICICI Lombard General Insurance Co. Ltd., on the question of its liability.

(3.) ON the wee hours of 06.08.2008, on the Rajapalayam -Tenkasi Main Road two women folks Uma Maheswari and Muthulakshmi were walking to get milk. At about that time the Tata Maxi cab, insured with the appellant came driven dashed against the ladies. In this, Muthulakshmi was seriously wounded and Uma Maheswari lost her life.