ORIENTAL INSURANCE COMPANY LIMITED Vs. MUTHUMEENAL

JUDGEMENT

(1.) This Civil Revision Petition has been filed to set aside the fair and decretal order, dated 04.01.2016, passed in I.A.No.973 of 2015 in M.C.O.P.No.2275 of 2015, by the learned VI Additional District Judge, Motor Accidents Claims Tribunal, Madurai.

(2.) The petitioner/Insurance Company is the second respondent in the M.C.O.P. The respondents are the claimants. They filed a claim petition claiming a sum of Rs.50 lakhs as compensation for the death of one Chandran @ Ramachandran, due to the accident occurred on 12.06.2014. The petitioner filed I.A.No.973 of 2015 to accept the affidavit filed by them and pass orders on the jurisdiction issue.

(3.) According to the petitioner, the accident occurred within the jurisdiction of Ramanathapuram District and the respondents have not impleaded the Branch Office, which issued the Insurance Policy in respect of the vehicle involved in the accident. The respondents have filed claim petition against the Administrative Office of the Insurance Company only.