NATIONAL INSURANCE CO LTD Vs. K P KUPPUSAMY

JUDGEMENT

(1.) THE National Insurance Company is on appeal challenging the award dated 7.3.2002 passed in M.C.O.P.No.187 of 1994 on the file of the Motor Accidents Claims Tribunal (Principal Sub Court), Coimbatore.

(2.) IT is a case of fatal accident. The brief facts of the case are as follows:-

(3.) THE only point canvassed in this appeal is that from the date of accident (i.e.) on 5.10.1991 till the date of death (i.e.) on 4.11.1997, there is a long gap and there is no postmortem certificate to prove that the death was due to injury suffered in the accident.