ARUMUGAM Vs. P. SRINIVASAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree dtd. 11/4/2003 passed by the Motor Accidents Claims Tribunal, District Court, Tiruvannamalai (for short, "the Tribunal"), in M.C.O.P.No.432 of 2002, whereby, the Tribunal dismissed the claim petition filed by the claimant seeking compensation of Rs.1,50,000.00 due to the injuries sustained by him in a motor vehicle accident.

(2.) The case in brief, is as follows:

(3.) Assailing the impugned judgment, the learned counsel for the appellant/claimant has submitted that the Tribunal has failed to take note of Ex.A6-Disability Certificate, which clearly shows that the appellant sustained injuries. It is also submitted that the Tribunal has not clearly stated as to how the respondents are not liable to pay compensation to the appellant. It is further submitted that the Tribunal ought to have considered the evidence of P.Ws.1 and 2 and Exs.A1 to A7 and allowed the claim petition.