SHASHIKALA Vs. THIRU PALANIVEL

JUDGEMENT

(1.) Though these matters are listed for admission today, with the consent of both the learned counsel, they are taken up for final disposal.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case of the claimant in M.F.A.No.6273/2014 before the Tribunal is that she met with an accident on 31/10/2011 and both upper and lower tooth were broken. The case of the claimant in M.F.A.No.6274/2014 before the Tribunal is that her husband Shivaramu met with an accident on 31/10/2011 and died at the post. It is the case of the claimants that the accident occurred due to the negligence on the part of the driver of the lorry hearing registration No.JH-01- L-2496.