RAGAVENDRA CHAMBER BRICKS DHARMAPURI DISTRICT Vs. LAKSHMI

JUDGEMENT

(1.) THE above appeal has been filed by the appellants / M/s.Sri Ragavendra Chamber Bricks and National Insurance Company Limited against the award and decree dated 09.11.2004 made in MC.O.P.No.1297 of 2003 on the file of the Motor Accidents Claims Tribunal, Subordinate Judge, Krishnagiri.

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

(3.) ON the side of the claimant, two witnesses had been examined and Exs.P1 to P4 were marked. ON the side of the respondent, no witness was examined and no document was marked.