PERAN Vs. M RAMASAMY

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the findings of the Tribunal under the impugned award dated 05.08.2010 passed by the Motor Accident Claims Tribunal, Sub Court, Bhavani, Erode District in M.C.O.P.No.187 of 2008. The appellant has challenged the award on the ground that the Tribunal ought to have fixed the entire negligence on the part of the second respondent.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard, Mr.C.Kulanthaivel, learned Counsel for the Appellant and Ms.R.T.Sundari, learned Counsel for the second respondent. The first respondent, being the driver of the bus has remained ex-parte before the Tribunal as well as this Court.