NATIONAL INSURANCE COMPANY LIMITED Vs. MANIKANDAN

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 24.01.2012 made in M.C.O.P.No.88 of 2009 on the file of the Motor Accidents Claims Tribunal, Sub Court, Pollachi.

(3.) The appellant is the 3 rd respondent in M.C.O.P.No.88 of 2009 on the file of the Motor Accidents Claims Tribunal, Sub Court, Pollachi. The 1 st respondent filed the said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 19.10.2008.