VALLIYAMMAI Vs. SUBRAMANIAN

JUDGEMENT

(1.) SINCE the claim of the appellant has been dismissed, she has directed this appeal.

(2.) ON 10.10.2002, in Pudukkottai, one Valliyammai sustained multiple injuries in a road accident. In M.C.O.P.No.51 of 2004, she sought for compensation. The Tribunal disbelieved her (P.W.1) as well as the eyewitness (P.W.2) and dismissed her claim petition.

(3.) ON the other hand, the learned counsel for the second respondent would contend that P.W.2 did not lodge the F.I.R. and he has been rightly disbelieved. Thus, the Tribunal has rightly dismissed the claim petition.