NEW INDIA ASSURANCE CO LTD Vs. P SELVARAJ

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant / THE New India Assurance Company Limited against the Decree and Judgment made in M.C.O.P.No.2009 of 2006, dated 17.11.2009, on the file of the Motor Accidents Claims Tribunal, (II Court of Small Causes), Chennai.

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

(3.) ON the averments of both the parties, the Tribunal had framed four issues for consideration, namely;