D DIVAKAR Vs. KORITALA BABU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been prepared and filed by the Appellant / Injured against the judgement and decree passed by the learned Motor Accident Claims Tribunal, IVth Court of Small Causes, Chennai made in M.C.O.P.No.743 of 2009 dated 20.10.2011.

(2.) The brief history of the case is as follows:

(3.) The respondent / insurance company have filed Counter before the Tribunal and deny all the allegations made in the claim petition and the injured put to strict proof of each and every one of the same.