ICICI LOMBARD GENERAL INSURANCE COMPANY LTD Vs. SUBBIAH

JUDGEMENT

(1.) THE appellant/2nd respondent has preferred the present appeal in CMA(MD).No.1012 of 2011, against the judgment and decree passed in M.C.O.P.No.972 of 2009, on the file of Motor Accident Claims Tribunal, Fast Track Court No.II, Additional District Judge, Tirunelveli.

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

(3.) THE Motor Accident Claims Tribunal had framed two issues for consideration in the case namely: (1) Was the accident caused by the negligence of the 1st respondent's lorry driver?; (2) Are the respondents liable to pay compensation to the petitioner? If so, what is the quantum?