CHINNADURAI Vs. KUMARARAJA

JUDGEMENT

(1.) The appellant-claimant has preferred the present Civil Miscellaneous Appeal against the judgment and decree dated 14.07.2017 passed by the learned Sub Judge, Sub Court-cum-Motor Accidents Claims Tribunal, Tiruchengode in M.C.O.P. No.129 of 2014.

(2.) The accident occurred on 29.11.2013 at about 08.45 P.M. at Tiruchengode Town, SND Road, in front of Shalini Alteration Tailor Shop. The Tiruchengode Town Police Station registered a case in Crime No.1102 of 2013 under Sections 279 and 337 IPC.

(3.) The claimant sustained grievous injuries which caused certain partial disability. Thus, the claimant has chosen to file the claim petition before the Tribunal, seeking compensation.