B VENKATESHKUMAR Vs. P NAGARAJAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the fair and decreetal order, dated 12.03.2010 made in MCOP.No.102 of 2008 on the file of Motor Accident Claims Tribunal Principal Sub-Court, Karur.

(2.) The appellant herein is the claimant. Not being satisfied with the Award passed by the Tribunal, the the appellant / claimant has filed the present appeal.

(3.) The facts of the case are as follows:-