RAMAYEE Vs. A. JAYARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed by the Motor Accident Claims Tribunal - Sub Court, Kulithalai, in M.C.O.P.No.270 of 2014, dtd. 27/8/2018. 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.270 of 2014, is as follows:-

(3.) A brief substance of the counter filed by the first respondent, in M.C.O.P.No.270 of 2014, is as follows:-