NATIONL INSURANCE CO. LTD. Vs. M.SENGOTAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree dtd. 4/4/2006 passed by the Motor Accidents Claims Tribunal, Sub Judge, Sankari (for brevity, 'the Tribunal') in MACT.OP.No.64 of 2000.

(2.) Shorn of the minute details, the facts, which are germane and necessary for the disposal of this appeal, are as follows:

(3.) The learned counsel for the appellant insurance company emphatically contended by raising the following grounds: