UNITED INDIA INSURANCE CO LTD Vs. T UDAYARAJ

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, (Additional District Judge & Fast Track Court III), Coimbatore, in MCOP. No. 482 of 2006 dated 06.09.2007, the appellant herein, who is the second respondent in the above said MCOP, has filed this Appeal.

(2.) Heard the learned counsel for the appellant and the learned counsel for the first respondent.

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