RAJAGOPAL Vs. D. SARAVANAN

JUDGEMENT

(1.) The appellant was the claimant. He is aggrieved by the impugned Judgment and Decree dated 02.12.2008 passed by the Motor Accident Claims Tribunal, Principal District Court, Perambalur in M.C.O.P.No.293 of 2007.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.40,000/- as compensation together interest at 7.5% from the date of claim petition till the date of realisation and cost, to the appellant/claimant for the injury suffered by him.

(3.) The Tribunal has awarded under the following heads: