G VENUGOPAL Vs. G SALMA PARVEEN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants/claimants against the judgment and decree dated 24.05.2005 made in M.C.O.P.No.457 of 2000 on the file of the Motor Accident Tribunal, Kancheepuram (Additional District Judge, Fast Track Court II, Kancheepuram).

(2.) The brief facts narrated in the Claim Petition in M.C.O.P.No.457 of 2000 are as follows:

(3.) Before the Tribunal,claimants examined 2 witnesses as P.Ws.1 and 2 and marked 8 documents as Ex.P.1 to Ex.P.8. On the side of the respondents, they did not let in oral or documentary evidence.