NATIONAL INSURANCE CO LTD Vs. N. THENVELAN

JUDGEMENT

(1.) The case in brief, is as follows:

(2.) Challenging the same, the appellant Insurance Company has filed the present Civil Miscellaneous Appeals.

(3.) The main ground put forth by the learned counsel for the appellant in these appeals, is that the Tribunal has failed to see that the original award dated 04.08.2000 was set aside by impersonating the insured, who chose to remain ex-parte yet again after the purpose was served in re-opening the awards on merits dated 04.08.2000, exonerating the insurer of the liability. It is also stated that the earlier awards were re-opened fraudulently and as such the claims deserve only to be dismissed.