IFFCO TOKYO GENERAL INSURANCE, COMPANY LTD. Vs. BOOTHATHAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.373 of 2012 dtd. 19/12/2016, on the file of the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Tirunelveli.

(2.) The appellant herein is the second respondent, the first respondent herein is the petitioner and the 2ndrespondent herein is the 1strespondent in the claim petition. The first respondent herein has filed a claim petition in M.C.O.P.No.373 of 2012, claiming compensation for the injuries sustained by the claimant, in an accident that took place on 13/7/2012. The Tribunal has awarded a sum of Rs.11,39,000.00 (Rupees Eleven Lakhs and Thirty Nine Thousand only) as compensation. Against which, the appellant has preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.373 of 2012 is as follows: