P.A.SEKAR @ P.ARULSEKAR Vs. V.VENKATARAMANI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the judgment and decreetal order, dtd. 20/8/2013 passed in MCOP No.236 of 2005 on the file of the Motor Accidents Claims Tribunal/Sub Court, Srivilliputhur.

(2.) The brief case of the claimant are as follows:-

(3.) At the time of the accident, he was aged about 53 and doing catering work and also cloth selling business and thereby, earning Rs.3,000.00 per month. The claim petition is filed by the petitioner seeking compensation of Rs.2,00,000.00 for the injuries sustained by him in the alleged accident.