V. K. NALLIAPPAN Vs. AMIRDHAM

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 20.10.2011 made in M.C.O.P.No.322 of 2009 on the file of the Motor Accidents Claims Tribunal, Sub Court, Rasipuram.

(3.) The appellant is the 1st respondent in M.C.O.P.No.322 of 2009 on the file of the Motor Accidents Claims Tribunal, Sub Court, Rasipuram. The respondents 1 to 5 filed the said claim petition, claiming a sum of Rs.7,00,000/- as compensation for the death of one Kumar, who died in the accident that took place on 01.04.2006.