IFFCO - TOKIO GENERAL INSURANCE CO , LTD Vs. ABIRAMI

JUDGEMENT

(1.) With the consent of both sides, the Civil Miscellaneous Appeal is taken up for disposal at the admission stage itself.

(2.) Mr.K.Myilsamy, learned counsel takes notice on behalf of respondents 1 and 2/claimants. The respondents 3 and 4, who are the Driver and the owner of the vehicle involved in the accident remained ex parte before the Tribunal. Hence, notice to them is dispensed with.

(3.) Heard Mr.S.Arun Kumar, learned counsel for the appellant Insurance Company.