UNITED INDIA INSURANCE CO LTD Vs. SAROJA
LAWS(MAD)-2021-4-244
HIGH COURT OF MADRAS
Decided on April 30,2021

UNITED INDIA INSURANCE CO LTD Appellant
VERSUS
SAROJA Respondents


Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]


JUDGEMENT

R.SUBBIAH,J. - (1.)The appeals are heard through video conferencing.
(2.)For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.
(3.)These appeals have been filed as against the award dtd. 2/11/2018 in MCOP.Nos.577 and 579 of 2014 on the file of the Motor Accident Claims Tribunal/Special Subordinate Judge, Tirupattur. The first appellant/first claimant in both the petitions are the mother of the deceased Arumugam and the grandmother of the deceased Karthikeyan. The claimants 2 to 4 in MCOP.No.579 of 2014 are the brother and sisters of the deceased Arumugam. The first respondent in both the claim petitions is the owner of the Lorry bearing Registration No.TN 23 W 0355 and the second respondent is the Insurer of the said Lorry.


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