PANDIAN ROADWAYS CORPORATION Vs. A. SELVARAJ

JUDGEMENT

(1.) AGGRIEVED over the Award passed by the Motor Accident Claims Tribunal, Madurai, in M.C.O.P. No. 768 of 1993, the transport Corporation has filed this Civil Miscellaneous Appeal.

(2.) BRIEF facts of the case are as follows:

(3.) DURING the trial, the claimant has examined two witnesses and marked Exs. P1 to P11. On the side of the appellant, one Prabhakaran was examined as R.W.1, but they have not filed any documentary evidence.