PUSHBHA Vs. MURUGANANDHAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed by the Appellants against the judgement and decree dated 25.09.2014 in M.C.O.P.No.34 of 2012 by the learned Motor Accidents Claims Tribunal (Principal District Judge), Ariyalur.

(2.) The brief facts of the case:-

(3.) The 1st Respondent, the owner of the vehicle appeared by his counsel and filed counter and the 2nd respondent also appeared through their Counsel and filed Counter, and both of them were denied the allegations made in the claim Petition and the Appellants are put to strict proof of each and every one of the same.