KIRUTHIGA Vs. S. CHANDRASEKARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed by the Motor Accident Claims Tribunal cum Special District Judge, Tiruchirappalli, in M.C.O.P.No.66 of 2017, dtd. 11/12/2018. The appellants herein are the claimants and the respondents herein are the respondents in the original M.C.O.P. Petition.

(2.) A brief substance of the petition, in M.C.O.P.No.66 of 2017, is as follows:-

(3.) A Brief substance of the counter filed by the first respondent, in M.C.O.P.No.66 of 2017, is as follows: