BRANCH MANAGER MADURAI Vs. SUBBULAKSHMI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award made in M.C.O.P.No.25 of 2016, dtd. 3/1/2019, on the file of the Motor Accidents Claims Tribunal, Subordinate Court, Sivakasi. The appellant herein is the second respondent, the respondents 1 to 4 herein are the claimants and the fifth respondent herein is the first respondent in the original M.C.O.P. Petition.

(2.) A brief substance of the petition, in M.C.O.P.No.25 of 2016, is as follows:-

(3.) A Brief substance of the counter filed by the second respondent, in M.C.O.P.No.25 of 2016, is as follows: