R. MANI Vs. A. MURUGAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed as against the order passed in M.C.O.P No.111 of 2001on the file of the Principal Motor Accident Claims Tribunal , Nagercoil, Kanyakumari District Wherein the appellant herein has filed petition for claiming compensation due to the road accident. The Tribunal has awarded a sum of Rs.19,372.00 towards compensation with interest @ 7.5% per annum. As against the order passed by the Tribunal, this present appeal has been filed by the appellant/petitioner.

(2.) For the sake of convenience and brevity, the parties herein after will be referred to as per their status/ranking in the Tribunal.

(3.) The brief facts of the case in the appeal are as follows: