SHESHAIYA Vs. A.MOHANRAJ

JUDGEMENT

(1.) This appeal is filed by the appellant challenging the judgment and decree dtd. 12/3/2024 passed in M.C.O.P.No.1863 of 2021 on the file of Motor Accidents Claims Tribunal/IV Court of Small Causes, Chennai.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.

(3.) The petitioner is the claimant, the first respondent is the owner of the vehicle and the second respondent is the Insurance Company before the Tribunal.