NATIONAL INSURANCE CO. LTD. Vs. MARIYAPPAN

JUDGEMENT

(1.) THIS civil miscellaneous appeal is filed by the appellant/second respondent aggrieved against the award dated 12.4.2004 passed in M.C.O.P.No.100 of 2003 by the Motor Accident Claims Tribunal, Additional Subordinate Court, Tenkasi.

(2.) THE first respondent/claimant has filed the claim petition before the Motor Accident Claims Tribunal, Additional Subordinate Court, Tenkasi, claiming a total compensation of Rs.11,56,500 (Rupees Eleven Lakhs Fifty -six Thousand and Five Hundred only) and restricting the same to Rs.5,00,000 (Rupees Five Lakhs only).

(3.) THE short facts of the claim are as below: