UNITED INDIA INSURANCE CO. LTD Vs. KALIANNAN

JUDGEMENT

(1.) This appeal is preferred by the appellant Insurance Company against the award of a sum of Rs.71,250/- towards compensation to the first respondent, due to the injuries suffered by him in a motor vehicle accident.

(2.) The case in brief, is as follows:

(3.) Challenging the same, the appellant Insurance Company has filed the present Civil Miscellaneous Appeal.