NEW INDIA ASSURANCE CO LTD MADRAS Vs. THIRUNAVUKKARASU

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / New India Assurance Company Limited against the award and decree dated 18.10.2010 made in M.C.O.P.No.696 of 2007, on the file of the Motor Accidents Claims Tribunal, Vth Small Causes Court, Chennai.

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

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