M NACHIMUTHU Vs. M NATCHI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the Judgment and Decree dated 29.09.2000 made in M.C.O.P.No.1059 of 1998 on the file of the Motor Accident Claims Tribunal (Sub Court), Dharapuram.

(2.) The facts of the case are as follows :-

(3.) The third respondent in his counter statement has denied the negligence on the part of the driver of the bus and stated that the deceased, who has crossed the road in a negligence, caused the accident. The other heads of claiming compensation is also denied by the third respondent.