NATIONAL INSURANCE COMPANY LIMITED Vs. T SHIVAKUMAR

JUDGEMENT

(1.) The above appeal arises against the award passed in M.C.O.P.No.78 of 2005 on the file of the Chief Judicial Magistrate, Motor Accident Claims Tribunal, Additional District and Sessions Court (FTC), Dindigul.

(2.) The Insurance Company has filed the above appeal questioning their liability.

(3.) The first respondent/claimant filed the MCOP claiming a total compensation of Rs.51,929/- towards the damages caused to the car in a road accident that had occurred on 13.02.2005.