ORIENTAL INSURANCE COMPANY LIMITED Vs. MUTHURAMALINGAM

JUDGEMENT

(1.) THE appellant/2nd respondent has preferred the present appeal in CMA(MD).No.477 of 2009, against the judgment and decree passed in M.C.O.P.No.631 of 2002, on the file of the motor accident claims Tribunal, II Additional Subordinate Court, Madurai.

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

(3.) ON the petitioners side, three witnesses were examined and six documents were marked as Exs.P1 to P6 namely Ex.P1-F.I.R; Ex.P2- discharge summary of Jawahar hospital; Ex.P3-medical bills(series); Ex.P4- medical treatment records issued at Jawahar hospital, when the petitioner received treatment as an inpatient; Ex.P5-disability certificate issued by PW.3; Ex.P6-x ray. On the respondents side, three witnesses were examined and three documents were marked as Exs.R1, R2 and R3 namely Ex.R1-driving licence issued by RTO; Ex.R2-letter sent to motor vehicle inspector; Ex.R3-Investigation report.