BRANCH MANAGER Vs. K. ELANGOVAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.706 of 2005 dated 19.01.2009, on the file of the Motor Accidents Claims Tribunal/Additional Sub Court, Thanjavur.

(2.) The appellant herein is the respondent and the respondent herein is the claimant in the claim petition. The respondent herein has filed a claim petition in M.C.O.P.No.706 of 2005, claiming compensation for the injuries sustained by the claimant, in an accident that took place on 19.02.2005. The Tribunal has awarded a sum of Rs.68,115/- (Rupees Sixty Eight Thousand One Hundred and Fifteen 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.706 of 2005 is as follows: