NEW INDIA ASSURANCE CO LTD Vs. P MANOHARAN

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / New India Assurance Company Limited, against the award and decree dated 24.02.2004 made in M.C.O.P.No.395 of 2002 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court No.3, Poonamallee.

(2.) THE short facts of the case are as follows:

(3.) ON the side of the claimant, two witnesses had been examined and five documents were marked. ON the side of the respondent, no documents, no witnesses.