NEW INDIA ASSURANCE COMPANY LIMITED Vs. SANTHA

JUDGEMENT

(1.) THE appellant / second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.67 of 2007, on the file of the Motor Accidents Claims Tribunal, Fast Track Court, Ramanathapuram.

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

(3.) THE Motor Accidents Claims Tribunal had framed four issues for consideration in the case, viz.,