MAYA AZHAGAR Vs. THANGIAH

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the order of dismissal dated 11-4-2002 and made in M.C.O.P. No. 17 of 2002, on the file of the Motor Accident Claims Tribunal (Additional District Judge-Chief Judicial Magistrate), Tuticorin.

(2.) The facts, which are absolutely necessary for the disposal of the appeal may be summarised as under :

(3.) The first respondent being the owner of the motorcycle and the second respondent being the insurer had resisted the claim petition.