MINOR VISHAL DEEPAK Vs. SARAVANAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to enhance the award amount granted in M.C.O.P.No.212 of 2011 on the file of the Motor Accident Claims Tribunal, (Chief Judicial Magistrate), Tirunelveli, dated 01.06.2012.

(2.) The minor claimant represented by his mother has filed claim petition in M.C.O.P.No.212 of 2011, claiming a sum of Rs. 5,00,000/- (Rupees Five Lakhs Only) for the injuries sustained by him in the accident that took place on 30.05.2011.

(3.) Before the Tribunal, on behalf of the claimant, one Shyalaja, Dr.Poovalingam and Sankaranarayanan were examined as P.W.1 to P.W.3 and 7 documents were marked as Exs.P.1 to P.7. The respondents did not examine any person as witness and mark any documents.