NATIONAL INSURANCE COMPANY LIMITED Vs. P KANDASAMY

JUDGEMENT

(1.) THE appellant/second respondent has filed the civil miscellaneous appeal No,619 of 2005 against the decree and judgment dated 22.06.2004 made in MACOP NO.782 of 2002 on the file of the Motor Accidents Claims Tribunal/Principal Subordinate Judge, Salem awarding a compensation of Rs.2,07,155/- to the respondent/petitioner, under Section 166 Rule 3 of the Motor Vehicles Act.

(2.) AGGRIEVED by the said award, the appellant/National Insurance Company Limited, Salem has preferred the above appeal.

(3.) THE first respondent being the owner of the lorry and as the said vehicle involved in the accident was validly insured with the second respondent, i.e. National insurance company limited, hence both the respondents are jointly and severally liable to pay a sum of Rs.5,00,000/- as compensation to the petitioner/claimant.