UNITED INDIA INSURANCE CO LTD Vs. UMA

JUDGEMENT

(1.) Appeal filed against the judgment and decree dated 4.1.2006 made in MACTOP No.1293 of 2004 on the file of the learned Principal Sub Judge, Motor Accidents Claims Tribunal, ( District Court OP No.1179 of 2004 Cuddalore).

(2.) The Insurance Company is the appellant. The liability is being challenged by the Insurance Company. The brief facts of the case leading to the appeal are as follows:

(3.) The 1st respondent filed a claim petition stating that on 22.3.2004 around 1.45 p.m she was travelling in the auto bearing Registration No TN-31- A-0245 from Vellagate Cuddalore. The driver of the auto drove the vehicle in a rash and negligent manner as a result of which the auto capsized resulting in injuries to the 1st respondent.