MANAGING DIRECTOR Vs. SUBRAMANIAN

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal is filed against the award passed in M.A.C.T.O.P.No.160 of 2001 dated 23.01.2002 by the Motor Accidents Claims Tribunal viz., Additional District Judge, Nagapattinam.

(2.) THE respondent/claimant has filed the claim petition projecting a claim of Rs.3,12,000/- in all and praying for an award of Rs.1,50,000/- as restricted compensation.

(3.) THE brief facts of the claim are as follows:-