GURUSAMY Vs. R SAKTHIVEL

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, Paramakudi, in M.C.O.P.No.107 of 2007 dated 16.07.2010, the present civil miscellaneous appeal has been filed.

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

(3.) It is a case of injury and the claimant/injured is on appeal before this Court questioning the quantum and liability.