S SHOBANA Vs. N MAHESWARI AND ORS

JUDGEMENT

(1.) The appellant/petitioner has preferred the present appeal in C.M.A.(MD)No.1636 of 2007, against the judgment and decree passed in M.A.C.O.P.No.1344 of 2002, on the file the Motor Accident Claims Tribunal, IV Additional Subordinate Court, Madurai.

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

(3.) The 2nd respondent/National Insurance Company, Madurai, has stated in his counter that the 1st respondents Mini bus driver had been careful and cautious in his driving and that the petitioner had negligently crossed the road and dashed against the bus. The allegations in the claim regarding age, education, injuries, medical expenses, medical treatment period and disability were also not admitted by the respondent. It was stated that the claim was excessive. It was also submitted that the 1st respondents Mini bus had not been insured with them at the time of accident.