V. C. RAMAKRISHNAN Vs. S. SELLAKUMAR

JUDGEMENT

(1.) By this common Judgment, both the Civil Miscellaneous Appeals are being disposed.

(2.) The appellants were the claimants before the Motor Accident Claims Tribunal (I Additional District Court), Erode in M.C.O.P.Nos.553 and 512 of 2007. The Tribunal by the impugned common Judgment and separate Decrees dated 25.09.2008 in the respective cases has dismissed the claim petitions filed by the respective appellants herein. The operative portion of the impugned Judgment passed by the Tribunal dismissing the claim petitions filed by the appellants herein is reproduced below:-

(3.) The learned counsel for the appellants has placed reliance on the decision of the Hon'ble Supreme Court in Vimla Devi and Others Vs. National Insurance Company Limited and Another , 2019 2 SCC 186.