R VIVEGANANTHAN Vs. NNL BUS SERVICE

JUDGEMENT

(1.) Being aggrieved against the dismissal order passed by the Motor Accidents Claims Tribunal-cum-Subordinate and Assistant Sessions Court, Devakottai, in M.C.O.P.No.87 of 2006, the appellant-claimant has filed the present appeal.

(2.) The appellant is the claimant. He has filed the said claim petition in M.C.O.P.No.87 of 2006 claiming compensation for the injuries sustained by him in the accident that occurred on 23.05.2005.

(3.) Facts of the case:-