MANIKANDAN Vs. T. NAGARAJAN

JUDGEMENT

(1.) The Claim Petitioner is the Appellant herein.

(2.) For the sake of convenience, the parties are referred to according to their litigative status before the Tribunal.

(3.) The Appellant has filed a Claim Petition in M.C.O.P. No.22 of 2012 claiming Compensation of Rs.50,00,000.00 for the injuries said to have been sustained by him in the Road Transport Accident on 14/8/2010. The Insurance Company/Second Respondent filed Counter Statement alleging that the vehicle was not involved in the accident and as per the Claim Form submitted by the Owner of the vehicle, namely, the First Respondent, the accident has taken place only on 18/8/2010. After trial, the Claim Petition was dismissed. Hence, the Claimant has filed the above Appeal.