NATIONAL INSURANCE COMPANY LTD Vs. DHANAKOTTI

JUDGEMENT

(1.) The second respondent in M.C.O.P. No.2782 of 2003, viz., National Insurance Company Ltd. (for brevity 'the Insurance Company'), feeling aggrieved by the judgment and decree dated 30.03.2011 passed by the Motor Accidents Claims Tribunal (II Court of Small Causes), Chennai (for brevity 'the Tribunal') in the said claim petition, has preferred the instant Civil Miscellaneous Appeal, questioning the liability mulcted on them and also the amount of compensation awarded by the Tribunal.

(2.) For the sake of convenience, the parties are referred to as per their rank in the instant Civil Miscellaneous Appeal.

(3.) Shorn of the minute details, the facts germane and necessary leading to the filing of this Civil Miscellaneous Appeal are as under: