M.MOHAMMED JABIR Vs. V.KANAGARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimant aggrieved against the award dated 30.06.2003 made in M.C.O.P.No. 5424 of 1999 on the file of the Motor Accidents Claims Tribunal, Additional District cum Session Judge, (Fast Track Court " II), Chennai.

(2.) The brief facts, which are necessary to decide the appeal, and the relevant particulars, are as follows:-

(3.) Before the Tribunal, the claimant examined himself as PW.1 besides examining one Dr.Gopalan and Dr.Rajappa as PW.2 & PW.4 and fourteen documents were marked as Exs.P1 to P14. On the side of the respondents neither oral nor documentary evidence was adduced.