NATIONAL INSURANCE COMPANY LIMITED Vs. REETHA MARY; PONRAJ

JUDGEMENT

(1.) The appellant / second respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.1133 of 2005, on the file of Motor Accidents Claims Tribunal, Principal District Judge, Tirunelveli.

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

(3.) The second respondent, in his counter has denied the averments in the claim regarding the age, income and occupation of the (deceased) Arokiaraj.