KUPPU SWAMY GOUNDER Vs. PAPPUSWAMY

JUDGEMENT

(1.) THIS civil miscellaneous appeal is directed against the award dated 31.01.2000 passed by the Motor Accident Claims Tribunal (Sub Judge), Palani in M.A.C.T.O.P.No.638 of 1997 by which a sum of Rs.30,000/ - was awarded as compensation to the claimant in the above said M.C.O.P. to be paid by the respondents therein/appellants.

(2.) CHALLENGING the award of Rs.30,000/ - as compensation for the injuries sustained by the respondent herein/claimant in the M.C.O.P., the appellants herein, who are the owner and driver of the tractor involved in the accident, have come forward with this Civil Miscellaneous Appeal under Section 173 of the Motor Vehicles Act.

(3.) THE respondent/claimant made a claim on the file of the Motor Accident Claims Tribunal (Sub Judge), Palani by filing the above said M.A.C.T.O.P.No.638 of 1997 praying for an award against the appellants herein/respondents in the M.C.O.P., directing payment of a sum of Rs.30,000/ - together with future interest from the date of claim till realisation as compensation for the injuries allegedly sustained by the respondent/claimant in the accident that took place on 06.06.1997.