BRANCH MANAGER BAJAJ ALLIANZ Vs. PARVATHAM

JUDGEMENT

(1.) THE appellant/2nd respondent has preferred the present appeal in CMA(MD).No.705 of 2011, against the judgment and decree passed in M.C.O.P.No.751 of 2009, on the file of the Motor Accident Claims Tribunal, Additional District Judge, Fast Track Court, Dindigul.

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

(3.) THE Motor Accident Claims Tribunal had framed two issues for consideration in the case namely: (1) Was the accident caused by the rash and negligent riding of the motor cycle by the 1st respondent; (2) Are the petitioners entitled to get compensation? If so, what is the quantum of compensation which they are entitled to get?.