K SEKAR Vs. MANJUNATH

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the finding given by the Tribunal under the impugned Award dated 30.11.2010 passed by the Motor Accidents Claims Tribunal (Subordinate Court) Hosur, Krishnagiri in M.C.O.P.No.211 of 2007 exonerating the liability of the second respondent-Insurance Company.

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

(3.) Heard Mr.PA.Sudesh Kumar, learned counsel for the appellant and Mr.T.Ravichandran, learned counsel for the second respondent-Insurance Company.