K.VIMALA Vs. C.MARIMUTHU

JUDGEMENT

(1.) THE appellant/petitioner has preferred the present appeal in CMA(MD).No.132 of 2004, against the judgment and decree passed in M.C.O.P.No.446 of 2003, on the file of the motor accident claims Tribunal, Principal District Judge, Tanjur.

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

(3.) THE motor accident claims tribunal framed two issues for consideration in the case namely: (1) Which of the drivers of the vehicles had been negligent in driving their vehicle and on whose negligence was the accident caused?: (2) Are the petitioner, 3rd and 4th respondents entitled to get compensation? If so what is the quantum of compensation entitled to each of them?