AATHILAKSHMI Vs. METROPOLITAN TRANSPORT CORPORATION

JUDGEMENT

(1.) Civil Miscellaneous Appeal No.1242 of 2015 is filed by the petitioners/claimants against the award and decree made in MCOP.No.1141 of 2013 dated 13.01.2015 on the file of the Motor Accident Claims Tribunal / III Court of Small Causes, Chennai.

(2.) For the sake of convenience, the parties will be referred to in this judgment as they are arrayed before the Tribunal.

(3.) The brief facts of the case of the petitioners/appellants in CMA No. 1242 of 2015 are as follows: