NEW INDIA ASSURANCE CO. LTD. Vs. KANNAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the Judgement and Decree dated 07.06.2007 passed in M.C.O.P.No.220 of 2005 by the learned Motor Accidents Claims Tribunal -cum -the Chief Judicial Magistrate, Theni.

(2.) HEARD both sides. This matter has come up before me by way of rehearing this C.M.A. vide order dated 21.02.2008. The learned counsel for the petitioners submits that his name also may be included as the counsel for the respondents/claimants.

(3.) PERUSED records. No new points highlighted.