A MOHAN Vs. P MURUGAIYAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed against the fair and decreetal order made in M.C.O.P.No.1957 of 2006 dated 07.06.2010 on the file of the Motor Accident Claims Tribunal, V Court of Small Causes, Chennai.

(2.) The claimants are the appellants herein. The Factum of accident and on the point of liability and finding on rash and negligent driving on the part of the offending vehicle is not in dispute. Hence, the finding of the Tribunal is hereby confirmed.

(3.) On the point of quantum, I have heard both sides.