V SUNDARARAJ Vs. S MURUGAVEL

JUDGEMENT

(1.) The brief facts of the case are as follows:-

(2.) The third respondent / Insurance Company of the lorry had filed a counter statement rebutting the claim petition. The respondent denied the averments in the claim that the accident was cause due to rash and negligent driving by the driver of the lorry. The averments in the claim regarding age, income and occupation of the deceased was also not admitted.

(3.) On considering the averments of both parties, the Tribunal had framed two issues, viz.,