THIMMARAYAN Vs. CHANDRAN

JUDGEMENT

(1.) THE appeal is preferred by the claimant against the award dated 22.12.2008, made in M.C.O.P.No.899 of 2007, by the Motor Accident Claims Tribunal, Additional District Judge, Krishnagiri.

(2.) BY consent, the main appeal itself is taken up for final disposal at the admission stage.

(3.) THE Learned counsel appearing for the second respondent-Insurance Company submitted that the Tribunal had considered all the relevant materials and evidence on record and came to the right conclusion and awarded a just, fair and reasonable compensation. Hence the order of the Tribunal is in accordance with law and the same has to be confirmed.