NEW INDIA ASSURANCE COMPANY Vs. T NACHIMUTHU

JUDGEMENT

(1.) The appeal has been preferred by The Insurance Company questioning The liability on The ground that The claim is not covered by The provisions of The Motor Vehicles Act and it is only covered by The provisions of The Workmen Compensation Act.

(2.) The facts of The case are as follows:

(3.) Before The Tribunal, on The side of The claimants, two witnesses were examined and 15 documents were marked and one witness was examined on The side of The Insurance Company and no document including The Policy was marked. On appreciation of pleadings and evidence on record, The Tribunal found that