BASKAR Vs. NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Civil Miscellaneous Appeal filed to set aside the order dated 20.4.2012 in I.A.No.871/2011 in MCOP No.153 of 2008 on the file of Motor Accidents Claims Tribunal/Chief Judicial Magistrate, Namakkal.

(2.) The claimant is the appellant. Claim petition was filed, claiming compensation for the injuries sustained by him in a road accident, that happened on 4.4.2006 at Baramkela-Lodhia Road near Kandanpra, Raigarh District at Chattisgarh State.

(3.) The claimant, who was a permanent resident of Mayiladuthurai, was working at Namakkal and was employed as Manager-cum-Driller in Nataraja Borewell, Tiruchengode. He used to go to other States for executing the borewell operations. Likewise he was engaged in borewell operation at Chattisgarh State.