UNITED INDIA INSURANCE CO LTD Vs. S MADHURAJAN

JUDGEMENT

(1.) The instant appeal has been filed by the Insurance Company challenging the Award dated 20.10.2005 passed in MCOP No.852 of 2004 on the file of the Motor Accident Claims Tribunal ( Additional District Judge, Fast Tract Court-II ,Salem ).

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

(3.) Heard Mr..Mr.T. Ravichandran, learned counsel for the appellant and Mr.MA.P.Thangavel, learned counsel for the 1st respondent and Mr. R. Syed Mursafa, learned counsel for the 2nd respondent.