R. ANBUSELVI Vs. P.S. SEKAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant, against the award and decree made in M.C.O.P.No.1008 of 2007, dated 22.07.2011, on the file of the Motor Accident Claims Tribunal(Fast Track Court) Thanjavur.

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

(3.) Before the Tribunal, on the side of the claimant, two witnesses viz., P.W.1 and P.W.2 were examined and 8 documents viz., Exs.P.1 to P.8 were marked and on the side of the respondent, one witnesses viz., R.W.1 was examined and 2 documents viz., Exs.R.1 and R.2 were marked.