BRANCH MANAGER NATIONAL INSURANCE COMPANY LIMITED Vs. THIRUPATHY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/National Insurance Company Limited against the fair and decreetal order made in M.C.O.P.No.231 of 2004 dated 07.12.2005 on the file of the Motor Accident Claims Tribunal, (Sub Court), Pattukottai.

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

(3.) The learned counsel for the appellant submitted that the complaint was given on the date of accident and it was alleged in the complaint that the date of accident is on 03.10.2003 and the injured person was admitted in the hospital only on 06.10.2003 and there is no proof that the first respondent/claimant was took treatment in the Government Hospital Peraoorani and therefore ought to have rejected the claim.