AMUTHA Vs. KADHARSHEK

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the legal heirs of the deceased Prem Ananad, against the award dtd. 11/11/2022 passed in MCOP No.195 of 2021 by the MACT/Mahalia Court, Pudukkottai, on the issue of negligence and on quantum.

(2.) Despite the receipt of notice, the first respondent neither appeared nor entered appearance through the counsel.

(3.) Heard the arguments of the learned counsel for the appellants and the learned counsel for the second respondent.