M VIRUDHAGIRI Vs. ELANGOVAN

JUDGEMENT

(1.) Heard both the learned counsel for the appellants and the respondents.

(2.) The appeal is filed by the owner of the vehicle and the Insurance company challenging the award of Additional Motor Accidents Claims Tribunal (Sub Court, Virudachalam) dated 13.6.2001 made in M.C.O.P.NO.227/1999.

(3.) The respondent filed the said Original Petition seeking for a compensation of a sum of Rs.1,00,000/- for the injuries sustained by him in the Motor Accident, wherein the bus, belonging to the first appellant, insured with the second appellant, was involved. On considering both oral and documentary evidence, the Tribunal awarded a sum of Rs.76,000/- towards permanent disability by taking into consideration 38% disability certified by P.W.2. The disability Certificate is also marked as Ex.A.1.