VELLAI Vs. A J GURUSWAMY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the judgment and decree made in MCOP.No.122 of 1985 by the Motor Accident Claims tribunal, Thiruvellore on 21.4.1999. The claim petition arises out of a fatal accident and the claimants are the parents of the deceased person who died in the accident.

(2.) The brief facts of the claim petition are as follows;

(3.) Aggrieved against the dismissal of their claim petition, the claimants as appellants have preferred the present Civil Miscellaneous Appeal before this Court.