P.KRISHNAVENI Vs. P.SELAVINAYAGAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises against the judgment and decree passed by the Motor Accident Claims Tribunal Special Sub Judge, Cuddalore in M.C.O.P.No.3593 of 2014 on 12/9/2016

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

(3.) Before the Tribunal, the appellant/claimant examined herself as P.W.1 and P.W.2 - Dr.J.S.Chandiran and P.W.3-Dr.Vijay Anand Thambaiya have also been examined and marked the following exhibits: