NEW INDIA ASSURANCE COMPANY Vs. SUBRAMANIAM AND ORS

JUDGEMENT

(1.) The appellant/Insurance Company has preferred the present appeal in CMA No.812 of 2006, against the Award and Decree, dated 26.10.2004, passed in M.C.O.P.No.314 of 2004 by the Motor Accidents Claims Tribunal (Principal Sub-Judge), Coimbatore.

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

(3.) The respondent/Insurance Company had filed a counter statement and resisted the claim petition. The respondent submitted that the said Auto had not been covered under a valid policy. Further, it was submitted that the accident had not been committed by the driver of the auto. The averments in the claim regarding nature of injuries, mode of treatment, disability and medical expenses was also not admitted.