UNITED INDIA INSURANCE CO., LTD Vs. VIJAYA

JUDGEMENT

(1.) THE appellant / second respondent has preferred the present appeal against the judgment and decree dated 31.01.2008, made in M.C.O.P.No.414 of 2005, on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court (Fast Track Court IV), Poonamallee.

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

(3.) ON considering the averments of both sides, the Tribunal had framed three issues namely: