UNITED INDIA INSURANCE COMPANY LIMITED Vs. R VINOTH

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / United India Insurance Company Limited against the award and decree dated 18.02.2010 made in M.C.O.P.No.189 of 2008, on the file of Motor Accidents Claims Tribunal, IInd Small Causes Court, Chennai.

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

(3.) ON behalf of the petitioner, two witnesses were examined and Exs.P1 to P9 were marked. No witness was examined on the side of the respondents and no documents were marked.