UNITED INDIA INSURANCE CO Vs. BALASUBRAMANYAM

JUDGEMENT

(1.) This appeal is presented by the United India Insurance Company against the award made by the District Judge and Motor Accidents Claims Tribunal, Mandya in the claim petition presented under Section 110A of the Motor Vehicles Act ('the Act' for short). Cross-objections is filed by the Taluk Agricultural Producers Marketing Co-operative Society represented by its Secretary who was respondent-1 in the claim petition.

(2.) The facts of the case in brief are as follow:

(3.) The two main issues for consideration before the Tribunal were: