DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD. Vs. SUNDARAMOOTHY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by the National Insurance Company Limited, challenging, the Judgment and decree passed in M.C.O.P.No. 308 of 2006, on the file of the Motor Accidents Claims Tribunal, Additional Subordinate Judge, Tindivanam District.

(2.) The claimants in M.C.O.P. No. 308 of 2006 are the legal heirs of the deceased Lakshmi respectively.

(3.) The brief case of the respondents 1 to 3/claimants is as follows: