C.KARUNAKARAN Vs. SRM TRANSPORT INDIA PVT. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dtd. 21/2/2023, passed in C.M.A. No. 663 of 2018 by the High Court of Judicature at Madras, which, in turn, was preferred against the order dtd. 16/7/2015 in MCOP No. 653/2016 passed by the Motor Accident Claims Tribunal, II Addl. District Court at Poonamallee.

(3.) The brief facts giving rise to the present appeal are that on