NATIONAL INSURANCE CO LTD Vs. M SUNDARRAJAN

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the orders dated 28.07.2007 made in I.A.No.77 of 2005 in M.C.O.P.No.245 of 2002 on the file of Motor Accidents Claims Tribunal, Fast Track Court No.IV, Poonamallee.

(2.) The petitioner is the fourth respondent, the first respondent is the petitioner and the respondents 2 to 4 are the respondents 1 to 3 in M.C.O.P.No.245 of 2001. The first respondent filed M.C.O.P.No.245 of 2001 before the Motor Accidents Claims Tribunal at Poonamallee claiming compensation for the injuries sustained by him in an accident that occurred on 24.10.2001.

(3.) According to the first respondent, the vehicle involved in the accident was insured with the petitioner at the time of accident. The first respondent during the trial produced the policy alleged to have been issued to the petitioner for the period from 25.08.2001 to 25.08.2002. Tribunal considering all the materials, passed an award directing the petitioner to pay the compensation to the first respondent. The petitioner did not pay the compensation.