VENKATRAJ Vs. SHAHINA BEGUM

JUDGEMENT

(1.) The instant appeal has been filed by the Claimant challenging the findings given by the Tribunal under the impugned Award dated 12.07.2010 passed by the Motor Accident Claims Tribunal (Subordinate Court) Hosur, Krishnagiri District in M.C.O.P.No.206 of 2008 exonerating the liability of the second respondent-Insurance Company.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard Mr.PA.Sudesh Kumar, learned counsel for the appellant and Mr.D.Bhaskaran learned counsel for the second respondent-Insurance Company.