N. SIVAPRAKASAM Vs. L. SERANJEEVI

JUDGEMENT

(1.) The Appellant is the Claimant in M.C.O.P. 674 of 2017 on the file of the Motor Accident Claims Tribunal, Namakkal. He filed the Claim Petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking Compensation of Rs.20,00,000.00 for the injuries sustained by him in a Road accident that occurred on 19/8/2016.

(2.) The brief case of the Appellant/Claimant is as follows:

(3.) In the Tribunal, the Respondents 1 and 2 remained absent and were set ex parte. The Third Respondent resisted the Claim Petition on all the grounds available to the Insurer under Sec. 170 of the Motor Vehicles Act.