NEW INDIA ASSURANCE CO LTD Vs. R DEEPALAKSHMI

JUDGEMENT

(1.) Challenging the award dated 30.09.2015, in M.C.O.P.No.2359 of 2013, by the Motor Accidents Claims Tribunal (II Court of Small Causes) Chennai, M/s.New India Assurance Company Limited, has preferred the above appeal, on the grounds of liability and quantum.

(2.) The respondents 1 to 5 / claimants have preferred a Cross Objection in Cros.Obj.No.33 of 2017 for enhancement of compensation. Both are taken up and dispose of by a common order.

(3.) The main ground of attack by the appellant / insurance company is that there is discrepancy in respect of describing the offending vehicle and the owner of the vehicle. The claimants have mentioned Foxconn India Pvt. Ltd., as the owner of the vehicle and the appellant / insurance company, as the insurer. But according to the appellant, as per the records of the appellant / insurance company, M/s.Foxconn India Pvt. Ltd., was not insured. Therefore, it is the contention of the appellant that they are not liable to pay the compensation.