R PANDIYAN Vs. MARUTHAMUTHU

JUDGEMENT

(1.) THIS appeal is focussed as against the award passed in M. A. C. T. O. P. No. 492 of 1995 dated 26. 03. 1997, by the Motor Accident Claims Tribunal - I Additional district Judge cum Chief Judicial Magistrate, Tiruchirappalli.

(2.) A re'sume' of facts absolutely necessary for the disposal of this appeal would run thus:

(3.) PER contra, the owner of the tractor as well as the Insurance Company contended that no such occurrence as narrated by the claimants took place, whereas the boy was studying in a school and he fell down from a cart and sustained head injuries and subsequently died.