DHARUMAN Vs. K SELVAM

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the dismissal of his claim under the impugned Award dated 31.08.2009, passed by the Motor Accident Claims Tribunal (Chief Judicial Magistrate Court), Krishnagiri in M.C.O.P.No.413 of 2007.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Aggrieved by the findings of the Tribunal, exonerated liability of the second respondent, instant appeal has been filed by the claimant.