KUPPUSWAMY AND ORS Vs. ETTIYAN AND ORS

JUDGEMENT

(1.) The appeal is preferred by the owners of the vehicle against the award dated 24.10.2000 made in MCOP No. 115 of 1990 by the Motor Accident Claims Tribunal, (Principal Sub Court), Tindivanam.

(2.) Background facts in a nutshell are as follows:

(3.) The learned Counsel appearing for the appellants submitted that the Tribunal is wrong in holding that the accident had occurred due to the rash and negligent driving of the first appellant-driver of the tractor and no accident was occurred. He further submitted that the deceased was gored by a bull and later she was admitted in the hospital and died. Therefore, the award passed by the Tribunal is without basis and justification and not in accordance with law and the same has to be set aside.