UNITED INDIA INSURANCE CO., LTD Vs. C. SAKTHIVEL

JUDGEMENT

(1.) THE appellant / second respondent has preferred the present appeal against the judgment and decree dated 31.01.2006, made in M.C.O.P.No.1553 of 2002, on the file of the Motor Accident Claims Tribunal, Additional District cum Special Court, Salem.

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

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