RANI Vs. M BASKARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants against the fair and decretal order, dated 17.12.2008 made in M.C.O.P.No.870 of 2006, passed by the Principal District Judge, Dindigul (Motor Accident Claims Tribunal), Dindigul.

(2.) The appellants are claimants in M.C.O.P.No.870 of 2006 on the file of the Motor Accident Claims Tribunal, Principal District Judge, Dindigul.

(3.) Facts of the case:-