GOVINDARAJULU Vs. REGIONAL MANAGER

JUDGEMENT

(1.) The claimants in MCOP No.85 of 2014 and MCOP No.86 of 2014 who had suffered an order of dismissal in the aforesaid Motor Accident Original Petitions by a judgment dtd. 30/10/2015 passed by the Motor Accident Claims Tribunal / Additional District and Sessions Court, Hosur, Krishnagiri District are the appellants herein.

(2.) CMA No.341 of 2018 had been preferred against the dismissal of MCOP No.85 of 2014, which MCOP had been filed by the K.Govindarajulu S/o.Kannaia who was said to be residing at Nayanoor Village, Chittoor District and at the time of filing the petitioner claimed that he was residing at Mookandapalli Village, Hosur Taluk, Krishnagiri District.

(3.) CMA No.342 of 2018 had been preferred against the dismissal of MCOP No.86 of 2014, which MCOP had been filed by the wife of Govindarajulu by name Sujatha who also affirmed that she was residing in the same addresses as Govindarajulu.