SAM MANOHAR Vs. RAJA, MANAGER SATHISH TRANSPORT

JUDGEMENT

(1.) THE complainant and the opposite parties are the appellant in F.A.363/2007 and appellants in F.A.357/2007 respectively.

(2.) THE parties are referred, as arrayed in P.P. 196/2005.

(3.) THE complainant is a leading businessman in Iron and Steel, who is doing business, with innumerable dealers throughout Tamil Nadu. He is transporting Iron materials, through various Transport Corporation, including the opposite party, who is owning several lorries in their name, doing transport business.