M. SANTHAKUMAR Vs. AYYATH BASHA AND ORS.

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 02.11.2000 passed in I.A. No. 312 of 2000 in M.C.O.P. No. 528 of 1997 by the First Additional District Judge cum Chief Judicial Magistrate, Erode.

(2.) THE petitioner filed a claim petition in M.C.O.P. No. 528 of 1997 claiming compensation of Rs. 1,00,000/ - for the injuries sustained in the motor vehicle accident on 16.10.1996. After contest, the Tribunal has arrived at compensation of Rs. 1,33,532/ -, but awarded Rs. 1,00,000/ - only holding that the claim was restricted to Rs. 1,00,000/ -.

(3.) HEARD Mr.D.Selvaraju, learned counsel for the petitioner and Mr.D.Bhaskaran, learned counsel appearing for the third respondent Insurance Company and perused the materials available on record.