NATIONAL INSURANCE CO LTD Vs. KANDASAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 13. 12. 2004 passed in MCOP. No. 81 of 2003 by the learned Motor Accidents Claims tribunal cum the First Additional District Judge, Thanjavur.

(2.) HEARD both sides.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this Civil Miscellaneous Appeal would run thus: