KOTHANDARAMAN ALIAS KOTHANDAN Vs. MANAGING DIRECTOR TAMIL NADU STATE TRANSPORT CORPORATION DHARMAPURI

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / Kothandaramanagainst the judgment and decree dated 18.10.2006 made in M.C.O.P.No.82 of 2005 on the file of the Motor Accidents Claims Tribunal, Sub-Court, Gudiyatham, Vellore District.

(2.) THE short facts of the case are as follows:-

(3.) ON the side of the claimant two witnesses had been examined and eleven documents were marked, which are as follows:-