UNITED INDIA INSURANCE COMPANY LTD. Vs. KULANDAI TERASA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the Insurance Company/second respondent against the award dtd. 8/3/2021 made in M.C.O.P.No.958 of 2015, on the file of the Motor Accidents Claims Tribunal/Special Court for MCOP Cases, Tiruchirappalli, as regards liability issue.

(2.) Heard the arguments of learned counsel for the appellant and the respondents 2 to 5.

(3.) Despite the receipt of notice, the sixth respondent neither appeared nor represented through his counsel.