ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED, KANYAKUMARI, REP BY ITS BRANCH MANAGER Vs. SAGAYAKANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the fair and decreetal order dated 08.01.2015, made in MCOP.No.134 of 2013, on the file of Motor Accidents Claims Tribunal / Chief Judicial Magistrate, Nagercoil.

(2.) The learned counsel appearing for the appellant submitted that by mistake, the 6th respondent in the claim petition viz., United India Insurance Company Limited, was not added as a party in the appeal. Hence, the 6th respondent in the claim petition is suo motu impleaded as 8th respondent in this appeal. Mr. A. Elagno, learned counsel takes notice for the 8th respondent / United India Insurance Company Limited.

(3.) The appellant is the third respondent in MCOP.No.134 of 2013, on the file of Motor Accidents Claims Tribunal / Chief Judicial Magistrate, Nagercoil. The respondents 1 to 3 are the claimants. The respondents 4 and 5, who are the respondents 1 and 2 in the claim petition, are driver and owner of the Mahindra Logan Lorry bearing Regn. No. TN 74 P 944 The respondents 6 and 7, who are the respondents 4 and 5 in the claim petition are driver of the Ashok Leyland Lorry bearing Regn. No.TN 38 AH 9799 involved in the accident.