THE NEW INDIA ASSURANCE COMPANY LTD. Vs. ARCHANA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal and the Cross Objection have been filed against the judgment and decree dated 29.09.2003 passed in M.C.O.P.No.1 of 2002 on the file of the Motor Accidents Claims Tribunal (Principal District Court), Tuticorin.

(2.) Since both the Civil Miscellaneous Appeal and the Cross Objection have been filed against the common Judgment and Decree, dated 29.09.2003, passed in M.C.O.P.No.1 of 2002, by the Motor Accident Claims Tribunal (Principal District Judge), Tuticorin, they are heard together and disposed of by this common judgment.

(3.) Facts of the case: