PANDIAN Vs. S. K. KAVITHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.150 of 2012 dated 21.12.2012, on the file of the Motor Accident Claims Tribunal (Additional District and Sessions Judge), Pudukkottai.

(2.) The appellant herein is the petitioner and the respondents herein are the respondents in the claim petition. The appellant has filed a claim petition in M.C.O.P.No.150 of 2012, claiming compensation for the injuries sustained by the claimant in an accident that took place on 03.04.2007. The Tribunal has awarded a sum of Rs.36,000/- (Rupees Thirty Six Thousand 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.150 of 2012 is as follows: