S. DHANAPALAN Vs. M. CHITRA

JUDGEMENT

(1.) CHALLENGING the award passed by the Motor Accidents Claims Tribunal -cum -Chief Judicial Magistrate Court, Thanjavur at Kumbakonam, in MCOP No.562 of 2003 dated 23.04.2004, the Insurance Company has filed the present Civil Miscellaneous Appeal.

(2.) THE brief facts arising out of this Civil Miscellaneous Appeal are as under:

(3.) RESISTING the claim petition the second appellant -Insurance Company filed a counter disputing the age, income, avocation of the deceased, the manner of accident and its liability to pay compensation to the claimant.