KALAISELVAN Vs. Y.JOSAPH PALADURAI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellantclaimant challenging the 35% contributory negligence fixed on him and for enhancement of compensation granted by the Tribunal in the award dtd. 25/10/2019, made in M.C.O.P.No.64 of 2019, on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Namakkal.

(2.) Originally the appellant filed the claim petition in M.C.O.P.No.1345 of 2017 before the Motor Accident Claims Tribunal, Principal District Court, Namakkal. Thereafter, the said M.C.O.P.No.1345 of 2017 was transferred to the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Namakkal and re-numbered as M.C.O.P.No.64 of 2019.

(3.) The appellant is the claimant in M.C.O.P.No.64 of 2019, on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate's Court, Namakkal. He filed the said claim petition claiming a sum of Rs.20,00,000.00 as compensation for the injuries sustained by him in the accident that took place on 25/6/2017.