(1.) The instant appeal has been filed challenging the Award dated 05.04.2007 passed by the Motor Accident . Claims Tribunal, Sangagiri in M.C.O.P.No.76 of 2005.
(2.) The brief facts leading to the filing of the instant appeal are as follows;
(3.) Heard Mr. R.Subramanian, learned counsel for the Appellant and Mr.K. Padmanabhan, learned counsel for 2nd respondent.