S HARISHITH (MINOR) Vs. S PADMAJA

JUDGEMENT

(1.) The appellant has preferred the present appeal, aggrieved by the order of Motor Accident Claims Tribunal, II Small Causes Court, Chennai in MCOP No.3396 of 2015 dated 24.01.2018 against the award of Rs. 4,80,000/-

(2.) Heard Mr.R.Nalliapan, the learned counsel appearing for the appellant, Mr.Perumbulavil Radhakrishnan, the learned counsel appearing for the first respondent and Mr.M.B.Raghavan, the learned counsel appearing for the second respondent.

(3.) The brief facts of the case are as follows:-