E SAMBASIVAM Vs. N DEVANANDAN

JUDGEMENT

(1.) The petitioner/claimant has filed this appeal against the judgment and decree dated 28.11.2014 made in M.C.O.P.No.160 of 2012 on the file of the Motor Accident Claims Tribunal, III Judge, Court of Small Causes, Chennai.

(2.) With the consent of both the parties, the matter is taken up for final disposal at the time of admission stage itself.

(3.) For the sake of convenience, the parties are referred to hereunder according to their litigative status before the Tribunal.