B CHAKRAVARTHI Vs. K AZHAKAR

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal cum Sub-Judge, Coimbatore in its judgment and decree dated 11.7.2007 in MCOP.No.1423 of 2005.

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

(3.) Heard, Mr. R. Babu, learned counsel for the appellant and Mr. S.V.Vasantha Kumar, learned counsel for 2nd respondent.