SINGARAVEL Vs. SIVALINGAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Judgment and Decree dated 19.11.2003 made in M.C.O.P.No.789 of 2003 on the file of the Motor Accident Claims Tribunal (Additional District Judge, FTC - II), Cuddalore.

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

(3.) The second respondent/Insurance Company has filed a counter statement, wherein it denied the license, permit and registration of the said vehicle and further denied the accident by saying that it is a negligence on the part of the claimant, who crossed the road and that the accident had occurred .