R. VENKATESAN Vs. T. BASKAR

JUDGEMENT

(1.) THESE Civil Miscellaneous Appeals arise against the judgment of Motor Accident Claims Tribunal, Chief Judge of Small Causes Court, Chennai, passed in M.A.C.T.O.P. No.2507 of 2008 on 25.11.2011.

(2.) THE Appellants in C.M.A. No.1998 of 2012 and Respondents 1 and in C.M.A. No.2774 of 2012 are the legal heirs of the deceased. The First Respondent in C.M.A.No.1998 of 2012 and the Third Respondent in C.M.A.No.2774 of 2012 is owner of the offending vehicle and the Second Respondent in C.M.A.No.1998 of 2012 and the Appellant in C.M.A.No. 2774 of 2012 is the Insurer thereof.

(3.) BEFORE the Tribunal, on behalf of the Claimants, three witnesses were examined and six Exhibits were marked. None were examined on behalf of the Insurance Company nor were any Exhibits marked.