JEYAKANNAN Vs. DIVYA IMPEX

JUDGEMENT

(1.) The claimants are on appeal challenging the judgment and decree dated 12.08.2013, made in M.C.O.P. No.123 of 2011, on the file of the Motor Accident Claims Tribunal, the learned VIth Additional District and Sessions Judge, Madurai.

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

(3.) In order to prove the claim, on the side of the appellants, the first appellant examined himself as P.W.1, besides examining one Thirunagalingam as P.W.2 and marked Exs.P.1 to P.10. On the side of the respondents, no evidence was adduced and no document was marked.