UNITED INDIA INSURANCE COMPANY LIMITED Vs. P. RAJAMANI

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 04.10.2012 made in M.C.O.P.No.152 of 2012 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Vellore.

(3.) The appellant is the 2 nd respondent in M.C.O.P.No.152 of 2012 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Vellore. The 1 st respondent filed the said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the injuries sustained by him in the accident that took place on 05.11.2011.