HINDUSTAN COCA COLA BEVERAGES Vs. M.NAGARAJ

JUDGEMENT

(1.) This appeal is filed by the appellant challenging the order dtd. 12/7/2023 passed in M.C.O.P.No.1085 of 2018 on the file of Motor Accidents Claims Tribunal cum Special Subordinate Court, Coimbatore.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.

(3.) The petitioner is the claimant, the first respondent is the driver of the vehicle, the second respondent is the owner of the vehicle and the third respondent is the Insurance Company before the Tribunal.