UNITED INDIA INSURANCE & CO LTD Vs. MARUTHAI

JUDGEMENT

(1.) A memo dated 23.08.2018 has been filed by the appellant stating that the 2nd respondent being the mother of the deceased died leaving behind the 1st respondent viz., father of the deceased and 3rd respondent viz., the brother of the deceased as legal heirs and legal representatives. The said memo is recorded and the 1st and 3rd respondents are treated as legal heirs and legal representatives of the deceased 2nd respondent.

(2.) The instant appeal has been filed challenging the Award dated 29.07.2005 passed in MACTOP.No.162 of 2005 by the Motor Accident Claims Tribunal, Fast Track Court I, Kallakurichi.

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