BANUMATHY Vs. JEYABALAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Award, dtd. 23/12/2020 passed in M.C.O.P. No.100 of 2018 by the Motor Accident Claims Tribunal/1st Additional District Court, Tirunelveli.

(2.) The Respondent in M.C.O.P. No.100 of 2018 is the Appellant herein.

(3.) The Petitioners/Claimants are Respondents herein, who filed the Claim Petition in M.C.O.P. No.100 of 2018.