PALANI Vs. SARAVANAN

JUDGEMENT

(1.) The appellant/claimant has come forward with this appeal against the judgment and decree dated 18.06.2010 in M.A.C.T.O.P.No.353 of 2005 on the file of Motor Accident Claims Tribunal and Principal Sub Judge Tiruvanamalai.

(2.) Heard the learned counsel for the appellant and the learned counsel appearing for the 2nd respondent/Insurance Company.

(3.) For convenience sake, the parties are referred to hereunder according to their litigative status before the Tribunal.