MANI Vs. N RADHAKRISHNAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant / claimant against the Judgment and Decree dated 01.03.2002 passed in M.C.O.P.No.2508 of 1998 on the file of the Motor Accident Claims Tribunal, III Small Causes Court, Chennai, on awarding a compensation of Rs.49,400/- together with interest at the rate of 9% per annum from the date of filing the claim petition till the date of payment of compensation.

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

(3.) ON the side of the claimant four witnesses had been examined namely, P.W.1 claimant herein, P.W.2 Dr.A.Sai Chandran, P.W.3 Sankar and P.W.4 Thirunaavukarasu and six documents were marked namely, Ex.P.1 Accident Register, Ex.P.2 Discharge Certificate, Ex.P.3 O.P. Sheet, Ex.P.4 Disability certificate, Ex.P.5 X-ray and Ex.P.6 First Information Report. ON the side of the respondents no witnesses were examined and no documents were marked.