NEW INDIA ASSURANCE CO. LTD Vs. V.HARIKRISHNAN

JUDGEMENT

(1.) The appeal is directed against the award and Decree passed in MCOP No.6609 of 2013 dtd. 11/4/2019 by the Motor Accident Claims Tribunal (II Judge, Court of Small Causes) at Chennai.

(2.) Facts necessary for disposal of the appeal are narrated herein under:-

(3.) The claim petition was resisted by the appellant by filing a counter disputing the manner of accident, age, income and avocation of the claimant and nature of injuries sustained by him.