NEW INDIA ASSURANCE COMPANY LIMITED Vs. B. GOVINDARAJ

JUDGEMENT

(1.) THE appellant / third respondent has preferred the present appeal against the judgment and decree passed in M.C.O.P.No.1 of 2006, on the file of Motor Accidents claims Tribunal, Principal Subordinate Judge, Coimbatore.

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

(3.) THE third respondent, in his counter has denied the averments in the claim that the accident was caused by the rash and negligent driving of the car by the first respondent. It was admitted that th second respondent's car was insured with this respondent at the time of accident. The averments in the claim regarding age, income, occupation, nature of injuries sustained, medical treatment taken, medical expenses, disability and loss of earning capacity was not admitted. It was submitted that the claim was excessive.