NEW INDIA ASSURANCE CO LTD Vs. K MUTHURAJ

JUDGEMENT

(1.) This appeal is focussed as against the Judgement and Decree dated 29.09.2004 passed in M. C. O. P. No.170 of 1999 by the learned Motor Accidents claims Tribunal-cum-the Additional District and Sessions Judge, Fast Track Court no. II, Madurai.

(2.) Heard the learned counsel appearing for the appellant as well as the learned counsel for the respondent Nos.1 to 3.

(3.) When the appeal has come up for hearing, the learned counsel for the appellant/insurance Company has correctly represented that since the fourth respondent remained ex-parte before the Tribunal, he is not a necessary party in this appeal.