UNITED INDIA INSURANCE CO LTD Vs. S SATHIYANARAYANAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the award and decree dated 04.09.2010 made in M.C.O.P.No.340 of 2007 on the file of the Motor Accidents Claims Tribunal, I Additional Sub Court, Salem.

(2.) The Insurance Company is the appellant herein, challenging the award passed in M.C.O.P.No.340 of 2007 on the ground of the negligence and quantum as well.

(3.) The brief facts, which are necessary for disposal of this appeal are as follows: