B DEEPAN Vs. SMT THIRUMALAI

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal is preferred by the appellant / National Insurance Co. Ltd., against the award and Decree dated 31.08.1999 made in M.C.O.P.No.1754 of 1996, on the file of the Motor Accidents Claims Tribunal, III Judge, Small Causes Court, Chennai - 600 104.

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

(3.) ON the side of the claimants two witnesses were examined and six documents were marked. ON the side of the respondent no witness was examined and no document was marked.