PALANI Vs. ARUMUGAM

JUDGEMENT

(1.) The matter is heard through Video Conferencing .

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 03.01.2008 made in M.C.O.P.No.567 of 2003 on the file of the Motor Accidents Claims Tribunal, Principal Sub Court, Thiruvannamalai.

(3.) The appellant is the claimant in M.C.O.P.No.567 of 2003 on the file of the Motor Accidents Claims Tribunal, Principal Sub Court, Thiruvannamalai. He filed the said claim petition, claiming a sum of Rs.1,00,000/- as compensation for the injuries sustained by him in the accident that took place on 08.04.2002.