M P JANAKI AMMAL AND CO FIRM THROUGH ITS MANAGING PARTNER Vs. DINDUGAL KOTTAMPATTI TRANSPORT THROUGH ITS PARTNER

JUDGEMENT

(1.) M.P. Janaki Ammal and Company is the appellant herein.

(2.) THE claim petition was filed by the appellant before the Tribunal, seeking for compensation of Rs. 1,70,000/- for the damage caused to its vehicle in the accident, occurred due to the negligent driving of the driver of the vehicle belonging to the Dindugul Kottampatti Transport, the first respondent herein.

(3.) DURING the course of enquiry, on behalf of the claimant, PW.1, Lakshmanan, the Manager was examined and Exs. A1 to A6 were marked. On the side of the respondent, no evidence was adduced.