ICICI LOMBARD GENERAL INSURANCE COMPANY LIMITED Vs. SIVALINGAM

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 23.02.2012 made in M.C.O.P.No.853 of 2009 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court, Dharmapuri.

(3.) The appellant is the 2nd respondent in M.C.O.P.No.853 of 2009 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court, Dharmapuri. The 1st 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 19.05.2009.