MANAGING DIRECTOR Vs. N. RAJENDRAN

JUDGEMENT

(1.) THIS appeal is filed against the fair and decretal order dated 29.4.2010 passed in MCOP No. 640 of 2008 by the learned Principal District Judge, Motor Accident Claims Tribunal, Villupuram.

(2.) THE brief facts of the case are as follows: -

(3.) WE have heard the learned Standing Counsel appearing for the appellant and the learned counsel appearing for the respondents. We have also gone through the award and the judgment of the learned Principal District Judge, Villupuram made in MCOP No. 640 of 2008 dated 29.4.2010.