(1.) In the claim petition, the following are stated:
(2.) In the Counter filed by the Insurance Company it is stated as follows:
(3.) In the additional Counter filed by the Insurance Company, it is specifically denied that the road accident had taken place on 5th December, 1999 and the first respondent vehicle bearing Registration TN-31-B-4150 hit the claimant. Both the claimant and the vehicle owner have colluded together to cause loss to the Insurance Company. The claim is fictitious and imaginary one. The claimant lodged F.I.R. two months after the alleged accident. The entire criminal proceedings were managed by the parties in collusion to give a colour of reality for the alleged accident. The claimant is put to strict proof that the accident has really taken place in the manner alleged in the petition.