BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. MANIVASAGAM

JUDGEMENT

(1.) It is brought to the notice of this Court that 1st respondent/Manivasagam died, this Court suo motu impleads respondents R5 to R7 as parties to the appeal (C.M.A.No.469 of 2014) and also impleads petitioners 2 to 4 in Cross Objection SR.No.102988 of 2019 in their capacity as the legal heirs of the deceased 1st petitioner.

(2.) Civil Miscellaneous Appeal is filed by the Insurance Company, being aggrieved by the award passed by the Motor Accident Claims Tribunal, Tiruppur, in M.C.O.P.No.582 of 2005.

(3.) Cross Objection SR.No.102988 is filed by the petitioner/Cross objector to enhancement of compensation.