THE BRANCH MANAGER Vs. R. RAJA AND ORS.

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/Insurance Company against the award made in M.C.O.P.No.124 of 2012 on the file of Motor Accident Claims Tribunal cum Additional District and Sessions Judge, Pudukkottai.

(2.) The brief facts of the case are as follows:

(3.) Before the Tribunal, on the side of the claimants, two witnesses viz., P.W.1 and P.W.2 were examined and eight documents viz., Exs.P.1 to P.2 were marked and on the side of the respondents, one witness viz., R.W.1 was examined and no document was marked.