NEW INDIA ASSURANCE CO. LTD Vs. M. PANDIAN

JUDGEMENT

(1.) THE claimant and the Insurance Company in M.C.O.P.No.240 of 2005, on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court (Fast Track Court IV), Poonamallee, have preferred the above appeals in C.M.A.SR.No.54493 of 2007 and C.M.A.No.3400 of 2008 respectively, against the Judgment and Decree dated 05.03.2007.

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

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