SUMATHI Vs. MUHAMMED NAJEED

JUDGEMENT

(1.) The original petitioner in O.P.(M.V) No.1283/2002 on the file of Motor Accidents Claims Tribunal, Kozhikode, is the appellant herein and she impugns award dtd. 15/10/2002 in the above case. The respondents before the Tribunal are the respondents herein also.

(2.) Three vital questions arise in the matter are;

(3.) Heard both sides.