UNITED INDIA INSURANCE COMPANY LIMITED Vs. PALANISAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against Award, dated 11.02.2005, passed in MCOP.No.487 of 2002, on the file of the Motor Accident Claims Tribunal / Chief Judicial Magistrate, Karur.

(2.) The appellant / Insurance Company is the third respondent in MCOP.No.487 of 2002, on the file of the Motor Accident Claims Tribunal / Chief Judicial Magistrate, Karur. Originally, the first respondent filed MCOP against the second respondent and appellant for the injuries sustained by him in the accident that took place on 11.08.2001, claiming a sum of Rs. 3,00,000/- as compensation.

(3.) The second respondent in his counter statement stated that the vehicle was insured with the appellant and not insured with the New India Assurance Company Limited. In the claim petition, the appellant was impleaded as third respondent.