UNITED INDIA INS CO LTD Vs. PADMANABHAN

JUDGEMENT

(1.) The instant appeal has been filed challenging the Award dated 1.12.2004 passed in MCOP.No.1288 of 2001 on the file of the Motor Accident Claims Tribunal (District Judge, Salem).

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

(3.) Heard Mr. T.Ravichandran , learned counsel for the appellant, Mr. K. Kuppusamy learned counsel for the respondents 1 to 3 and Mr.R. Mohanbabu, learned counsel for the 6th respondent.