A.GOVINDARAJAN Vs. S.KARUNANITHI

JUDGEMENT

(1.) THIS Appeal is filed against the order of dismissal dated 30.09.2008 passed by the Motor Accident Claims Tribunal/Principal District Court, Pudukkottai, in M.C.O.P.No.433 of 2002.

(2.) THE appellant herein, who is represented by his mother and next friend, A.Shanmugavadivu, filed a claim petition before the Motor Accident Claims Tribunal/Principal District and Sessions Court, Pudukkottai, dated 30.09.2008 in M.C.O.P.No.433 of 2002, claiming compensation for injuries sustained in a road accident on 17.12.2011.

(3.) A detailed Additional Written statement was also filed by the second respondent/Insurance Company denying that the appellant is totally disabled, and the percentage of disability of 70% was also denied by the second respondent. The second respondent/Insurance Company submitted that a private investigator was appointed and he found that the marriage of the petitioner with one Sudha took place on 3.3.2004 at King Metro Hotel in Madurai and the appellant, in fact, was seen walking in the marriage.