UNITED INDIA INSURANCE CO. LTD. Vs. SELVARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the award, dtd. 19/7/2022 passed in M.C.O.P.No.218 of 2019 by the Motor Accident Claims Tribunal/The Special Court (Forest Cases), Nagercoil.

(2.) The 3rd respondent/United India Insurance Company in M.C.O.P.No.218 of 2019 is the appellant herein.

(3.) The petitioners/claimants are respondents 1 and 2 herein, who filed the claim petition in M.C.O.P.No.218 of 2019. The respondents 1 & 2 in M.C.O.P.No.218 of 2019 are the respondents 3 & 4 herein.