GENERAL MANAGER Vs. RAGAVAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree dated 03.08.2007, passed in M.C.O.P.No.1099 of 2001 by the Motor Accident Claims Tribunal (Additional District Judge, Fast Track Court), Pudukottai.

(2.) The appellant is the respondent and the respondent is the petitioner before the Tribunal.

(3.) The case of the petitioner briefly is as follows: