NEW INDIA ASSURANCE COMPANY LIMITED Vs. SAKTHIVEL

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 18.09.2012 made in M.C.O.P.No.69 of 2011 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Villupuram.

(3.) The appellant is the 4th respondent in M.C.O.P.No.69 of 2011 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Villupuram. The 1st respondent filed the above 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 15.12.2007 against the respondents 2 to 4 as well as appellant.