UNITED INDIA INSURANCE CO LTD Vs. A VIJAYA

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant / United India Insurance Company Limited against the award and decree dated 28.11.2007, passed in M.C.O.P.No.1141 of 2004 on the file of the Motor Accidents Claims Tribunal, IV Small Causes Court, Chennai.

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

(3.) ON the side of the claimant, PW1-claimant was examined and nineteen documents were marked which are as follows: