BRANCH MANAGER Vs. VENKATACHALAM

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 5.2.2007 passed by the Motor Accident Claims Tribunal, Sub Court, Tiruppathur, Vellore District in MCOP. No.318 of 2003.

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

(3.) Heard Mr. S. Jayasankar, learned counsel for the appellant and Mr.D. Selvaraju, learned counsel for the 1strespondent. The 2nd respondent(owner) of the lorry has remained exparte before the tribunal as well as this Court.