NEW INDIA ASSURANCE COMPANY LIMITED Vs. PALANI

JUDGEMENT

(1.) THE appellant / third respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.752 of 2001, on the file of Motor Accidents Claims Tribunal cum Additional District Court, Fast Track Court V, Coimbatore at Tirupur.

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

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