UNITED INDIA INSURANCE COMPANY LTD Vs. I KANNADASAN

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 09. 12. 2004 passed in MCOP. No. 66 of 2003 by the learned Motor Accidents Claims tribunal cum the learned Subordinate Judge, Paramakudi.

(2.) HEARD both sides.

(3.) THE Insurance Company preferred this Civil Miscellaneous Appeal along with the owner of the vehicle earlier and subsequently by filing memo got the owner of the vehicle transposed as respondent No. 2.