(1.) The appellant / petitioner has preferred the present appeal against the judgment and decree passed in M.C.O.No.15 of 2001, on the file of Motor Accidents Claims Tribunal, Sub Court, Sivakasi.
(2.) The short facts of the case are as follows:-
(3.) The second and fourth respondents have both filed a common statement of objections disputing the income of the petitioner and nature of injuries sustained by him. However, they have admitted that the vehicles involved in the accident had been insured with them and that there had not been breach of any policy conditions. It was submitted that the claim was excessive.