JEYARAJ Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/State Transport Corporation, against the judgment and decree passed by the Motor Accident Claims Tribunal, Additional District Court, Pudukkottai in M.C.O.P.No.40 of 2014, dtd. 12/8/2015.

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

(3.) Before the Tribunal, on the side of the claimants, two witnesses viz., P.Ws.1 and 2 were examined and twelve documents viz., Exs.P.1 to P.12 were marked and on the side of the respondent, one witness viz., R.W.1 was examined and no document was marked.