G LAKSHMANAN Vs. MURUGAN

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the judgment and decree passed by the learned Additional Sub Judge, Motor Accident Claims Tribunal, Dindigul, in M.C.O.P.No.89 of 2007, dated 31.10.2011.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of injury and the tribunal has awarded a sum of Rs.19,525/- as compensation and aggrieved over the same, the appellant/injured is on appeal before this Court.