MANOHARAN Vs. C NALLAMUTHU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Judgment and Decree dated 24.12.2002 made in M.C.O.P.No.212 of 1997 on the file of the Motor Accident Claims Tribunal-cum-Additional District Court, Fast Track Court No.IV, Coimbatore at Tiruppur.

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

(3.) The claimant has stated in the claim application that the compensation has to be paid by the driver/owner and insurer of the Motorcycle bearing registration No./MDM 2192. The third respondent/New India Assurance Company Limited has denied the accident and the other facts relating to the income, disability and the excess claim made by the claimant.