ORIENTAL INSURANCE COMPANY LIMITED Vs. ELAVARASAN

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 01.04.2014 made in M.C.O.P.No.4571 of 2010 on the file of the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai.

(3.) The appellant is the 2 nd respondent in M.C.O.P.No.4571 of 2010 on the file of the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai. The 1 st respondent filed the said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 29.08.2008.