JOSEPH JEYA SINGH Vs. KOLAPPA PILLAI

JUDGEMENT

(1.) THIS appeal is focussed as against the Fair and decreetal order dated 05. 12. 2003, made in M. C. O. P. No. 21 of 1996, on the file of the Motor Accidents claims Tribunal, Padmanabhapuram.

(2.) HEARD both sides.

(3.) BEING aggrieved by the dismissal of the claim of petition, the petitioner before the Tribunal has filed this Civil Miscellaneous Appeal.