ICICI LOMBARD GENERAL INSURANCE COMPANY LTD Vs. CHINNAVEL

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / ICICI Lombard General Insurance Company Limited against the judgment and decree dated 18.06.2009 made in M.C.O.P.No.658 of 2008 on the file of the Motor Accident Claims Tribunal, Principal District Judge, Dharmapuri.

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

(3.) ON the side of the petitioners, wife of the deceased was examined as PW1 and one Murthy and Srinivasan was examined as PW2 and PW3 and eleven documents were marked as Exs.P1 to P11. ON the side of the respondents two witnesses were examined as RW1 and RW2 and two documents were marked as Exs.R1 and R2.