MANAGING DIRECTOR Vs. BOOTHATHAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.891 of 2013 dated 11.04.2014, on the file of the Motor Accidents Claims Tribunal/Special Sub Court, Tirunelveli.

(2.) The appellant herein is the respondent and the respondent herein is the claimant in the claim petition. The appellant has filed a claim petition in M.C.O.P.No.891 of 2013, claiming compensation for the injuries sustained by the claimant, in an accident that took place on 02.08.2013. The Tribunal has awarded a sum of Rs.10,55,450/- (Rupees Ten Lakhs Fifty Five Thousand Four Hundred and Fifty only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.891 of 2013 is as follows: