NATCHATHIRAM Vs. JAYASEKARAM

JUDGEMENT

(1.) The appellants in C.M.A. No. 481 of 1990 are the claimant Nos. 1, 2 and 4 in M.A.C.T.O.P. No. 307 of 1986 on the file of the Motor Accidents Claims Tribunal, Tindivanam, which passed an order on 6.9.1988 awarding a sum of Rs. 64,800 as compensation, against the claim of Rs. 4,50,000 which is restricted to Rs. 2,50,000. Aggrieved by the said order, the claimants have preferred the present civil miscellaneous appeal.

(2.) C.M.A. No. 1587 of 1995 is filed by the New India Assurance Co. Ltd., which was the respondent No. 4 in M.A.C.T.O.P. No. 307 of 1986 on the file of the Motor Accidents Claims Tribunal, Tindivanam, as the Tribunal fastened 50 per cent of the liability to the appellant and to the owner of the vehicle, viz., Parthasarathy, the appellant was aggrieved by the said order and filed the present civil miscellaneous appeal.

(3.) For the purpose of convenience, the parties will be referred as they were arrayed in M.A.C.T.O.P. No. 307 of 1986.