SHIVA Vs. JAYASHREE SHANKAVARAM

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant / claimant against the judgment and decree passed in M.C.O.P.No.42 of 2007, dated 21.07.2008, on the file of Motor Accident Claims Tribunal, Principal Subordinate Court, Krishnagiri, on awarding a compensation a sum of Rs.1,10,288/- with interest at the rate of 7.5% 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 two witnesses had been examined viz., PW1-Shiva, PW2-Dr.Gandhi and thirteen documents were marked, which are as follows:-