NATIONAL INSURANCE COMPANY LTD Vs. ROOBINA BANU

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / National Insurance Company Limited against the award and decree passed in M.C.O.P.No.204 of 2002, dated 05.03.2004, on the file of the Motor Accidents Claims Tribunal, Additional District Court, Fast Track Court No.V, Tiruppur.

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

(3.) ON the side of the claimants, four witnesses had been examined and five documents were marked viz., Ex.P1-First Information Report, Ex.P2-Postmortem report, Ex.P3-Death certificate of the deceased, Ex.P4-Legal heirs certificate of the deceased and Ex.P5-Birth certificate of the second claimant. ON the side of the respondents, no witness was examined and no documents were marked.