S RAJENDRAN Vs. S GUNASEKAR

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the Award dated 27.02.2007 passed by the Motor Accidents Claims Tribunal, Sub Court, Poonamallee in M.C.O.P.No.541 of 2003.

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

(3.) Heard, Mr.J.Mahalingam learned Counsel for the Appellant and Mr.S.Arun Kumar, learned Counsel for the second respondent Insurance Company.