- (1.) T:- Leave granted.
(2.) The claimants before the Motor Accident Claims Tribunal are in appeal in this Court against the judgment and order dated 30-3-2001 passed by the High Court of Madras in CMA No. 850 of 1996 preferred by the respondent herein which was directed against the judgment and award dated 29-11-1995 passed by the Tribunal.
(3.) The admitted fact of the matter is as under : The claimants' predecessor in interest one P. Veerasamy met with an accident while riding his bicycle on 14-1-1991 at about 15 hours on a mud road at Village Palladam owing to rash and negligent driving of the driver of a bus belonging to the respondent-Corporation.;