C. CHANDRASEKARAN Vs. V. LOGANATHAN

JUDGEMENT

(1.) This instant Appeal has been filed by the Claimant challenging the finding of the Motor Accident Claims Tribunal, Chennai in its Award dated 31.8.2007 passed in M.C.O.P. No.27 of 2006 exonerating the Second Respondent/Insurance Company from any liability to pay the Compensation amount.

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

(3.) Heard Mr. C. Prabakaran, learned Counsel appearing for the Appellant and Mr. D. Baskaran, learned Counsel appearing for the Second Respondent/ Insurance Company.