VELU Vs. P MURUGAN

JUDGEMENT

(1.) The appeal has been preferred by the injured against the dismissal of his claim petition, on the ground that the victim did not sustain injury in the road traffic accident.

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

(3.) Heard Mrs.R.J.Radhika, learned counsel appearing for the appellant and Mrs.C.Sangamithirai, learned counsel appearing for the Insurance Company.