BRANCH MANAGER, NATIONAL INSURANCE CO LTD; M MANSOOR ALI; M MALLIKA BEGAM Vs. M MANSOOR ALI; M MALLIKA BEGAM; KALIL AHMED @ KALEEL; S A RAJAMOHAMMED; THE BRANCH MANAGER, NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree dated 02.02.2002, passed in MACTOP No. 238 of 1998 by the Motor Accident Claims Tribunal/Sub Court, Palani.

(2.) Before the tribunal, the appellant is the 3rd respondent, respondents 1 and 2 are the claimants and respondents 3 and 4 are the respondents 1 and 2.

(3.) The case of the claimants in the petition briefly is as follows: