UNITED INDIA INSURANCE COMPANY LIMITED Vs. VISWANATHAN

JUDGEMENT

(1.) The instant appeal has been filed by the insurance company challenging the award dated 18.06.2010 passed by the Motor Accident Claims Tribunal, Chief Judicial Magistrate at Villupuram District in M.C.O.P No. 93 of 2006.

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

(3.) Heard, Mrs.R.Sreevidhya, learned Counsel for the Appellant and Mr.D.Senthilkumar, learned Counsel for the respondents 1 to 5. The 6th respondent has remained ex-parte, both before the Tribunal as well as this Court.