ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED Vs. KUTTIYAPPAN

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 08.07.2011 made in M.C.O.P.No.645 of 2008 on the file of the Motor Accidents Claims Tribunal, Principal Sub Court, Krishnagiri.

(3.) The appellant is the 2nd respondent in M.C.O.P.No.645 of 2008 on the file of the Motor Accidents Claims Tribunal, Principal Sub Court, Krishnagiri. The 1st respondent filed the said claim petition, claiming a sum of Rs.50,000/- as compensation for the injuries sustained by him in the accident that took place on 13.02.2005.