ORIENTAL INSURANCE COMPANY LTD Vs. AMMA PONNU

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is directed against the judgment and decree dated 23.10.2000, passed in M.C.O.P.No.58 of 1999 by the Motor Accident Claims Tribunal (Principal Subordinate Judge), Kumbakonam.

(2.) BEFORE the tribunal, the appellant is the second respondent, 2nd respondent is the first petitioner and 1st respondent is the petitioner.

(3.) BEFORE the Tribunal, on the side of the claimant, P.W.1 and P.W.2 were examined and Exs.P.1 and P.7 were marked. On the side of the respondents R.W.1 and R.W.2 were examined and Exs.R.1 to R.3 were marked.