NADIMUTHU Vs. JEEVENDRAN

JUDGEMENT

(1.) The Award dtd. 26/11/2018 passed in MCOP No.93 of 2013 on the file of the Motor Accident Claims Tribunal/Subordinate Judge, Tiruchengode, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The Motor Accidents Claim Tribunal, under the impugned award, has awarded a compensation of Rs.54,219.00 together with interest and costs to the Appellant/claimant which is detailed hereunder:

(3.) Before the Tribunal, the Appellant/claimant has filed 8 documents which were marked as Ex.P1 to Ex.P8 and examined himself as PW1 and the Doctor, who examined the claimant as PW2. On the side of the 2nd respondent/Insurance Company, two witnesses were examined as RW1 and RW2 and Ex.R1 and R2 were marked. The 1st respondent/owner of the vehicle was set exparte.