TAMILSELVAN Vs. THULASI

JUDGEMENT

(1.) The instant Civil Miscellaneous Appeal is filed against the order, dtd. 18/8/2018, made in M.C.O.P.No.679 of 2013, on the file of the Motor Vehicle Accident Claims Tribunal - Principal District Court, Namakkal.

(2.) The appellant herein is the respondent, and the respondents herein are the petitioners before the Court below.

(3.) For the sake of convenience, the parties are referred according to their litigative status before the trial Court: