NATIONAL INSURANCE CO LTD Vs. SIVAN

JUDGEMENT

(1.) The instant appeal has been filed challenging the Award dated 25.04.2007 passed in MCOP.No.769 of 2005 by the Motor Accident Claims Tribunal, Additional Subordinate Judge II, Cuddalore.

(2.) The brief facts leading to the filing of the instant appeal are as follows;

(3.) Heard Mr.S.Vadivel, learned counsel for the appellant . Till date, notice has not been served on the respondent/claimant. The notice sent to the 2nd respondent has been duly served and his name has been printed in the cause list today.