DIVISIONAL MANAGER Vs. AMMU

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dtd. 28/11/2011 made in M.C.O.P.No.266 of 2004 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Vellore.

(3.) The appellant is the 2nd respondent in M.C.O.P.No.266 of 2004 on the file of the Motor Accidents Claims Tribunal, Chief Judicial Magistrate Court, Vellore. The 1st respondent filed the said claim petition, claiming a sum of Rs.1,50,000.00 as compensation for the injuries sustained by her in the accident that took place on 30/8/2004.