V KANNAN Vs. PAUL PANDIAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the judgment and decree made in M.C.O.P.No.1073 of 2000, dated 26.06.2002, on the file of the Motor Accident Claims Tribunal (II Additional District Judge), Tirunelveli.

(2.) The appellant was travelling in an Ambassador car on 14.07.2000. The car met with an accident with a lorry. The owner of the lorry is the first respondent and the second respondent is the Insurance Company. THE occupants of the Ambassador car numbering six got injured in the accident and the appellant is one among them. THE appellant was aged about 35 years at the time of the accident. He was working as Gr.I Constable at Madurai. He was admitted as inpatient in Getwell Hospital, Tirunelveli. He was discharged on 16.07.2000.

(3.) The learned Counsel for the appellant submits that the Tribunal erroneously proceeded as if the disability was not established and the doctor was not examined. He has pointed out the findings of the Tribunal in this regard. Therefore, it is submitted that the appellant is entitled to Rs.50,000/- besides the compensation of Rs.22,000/- as ordered by the Tribunal.