BRANCH MANAGER, UNITED INDIA INSURANCE CO LTD, NAMAKKAL BRANCH Vs. S PERUMAL; SIHAPPAYI; JOTHI AND V MARUDHAMUTHU

JUDGEMENT

(1.) The civil miscellaneous appeal is filed against the decree and judgment made in M.C.O.P. No. 3013 of 1999 dated 05.11.2003 on the file of the Motor Accident Claims Tribunal, (I Additional District Court), PCR, Trichy. The appellant is the 2nd respondent and the claimants are the parents and sister of the deceased one V. Maruthamuthu.

(2.) Background facts in a nutshell are as follows:

(3.) The Tribunal had framed the following issues: