UNITED INDIA INSURANCE COMPANY LIMITED Vs. A. KRISHNAMOORTHY

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 14.07.2014 made in M.C.O.P.No.3539 of 2011 on the file of the Motor Accidents Claims Tribunal, V Small Causes Court, Chennai.

(3.) The appellant is the 2 nd respondent in M.C.O.P.No.3539 of 2011 on the file of the Motor Accidents Claims Tribunal, V Small Causes Court, Chennai. The 1 st respondent filed the said claim petition, claiming a sum of Rs.2,00,000/- as compensation for the injuries sustained by him in the accident that took place on 10.12.2010.