AYYAR SIGAMANI Vs. A. MUNIYAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants/claimants against the judgment and decree made in M.A.C.O.P. No.211 of 2008, dated 09.04.2011, on the file of the Motor Vehicle Accident Claims Tribunal/ Subordinate Court, Srivilliputtur.

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

(3.) In the counter affidavit filed by the second respondent/Insurance Company before the Tribunal, it denied the age and income of the deceased and it also denied the manner in which the accident had occurred.