NATIONAL INSURANCE CO. LTD. Vs. SUNDARAMOORTHY

JUDGEMENT

(1.) This civil miscellaneous appeal is filed by National Insurance Co. Ltd., challenging the judgment and decree passed in MCOP No. 308 of 2006, on the file of the Motor Accidents Claims Tribunal, Additional Subordinate Judge, Tindivanam District.

(2.) The claimants in MCOP No. 308 of 2006 are the legal heirs of the deceased Lakshmi respectively.

(3.) The brief case of the respondent Nos. 1 to 3-claimants is as follows: