C KUMARESAN Vs. P DHANABAL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant / claimant against the Judgment and Decree dated 31.12.2007 made in M.C.O.P.No.1492 of 2006 on the file of the Motor Accidents Claims Tribunal, Additional District Court, Fast Track Court No.1, Coimbatore (transferred M.C.O.P.No.1536 of 2006, First Additional Court, Coimbatore).

(2.) THE short facts of the case are as follows:-

(3.) ON the side of the claimant two witnesses had been examined viz.,PW1-Kumaresan / claimant, PW2-Viguruprasath and twelve documents were marked, viz., First Information Report, Rough Sketch, Motor Vehicle Inspector's Report, Charge Sheet, Wound Certificate, Disability Summary, Medical Bills, Salary Certificate, X-ray, copy of the Medical Claim policy etc., ON the side of the respondents no witness was examined and no document was marked.