K PALANISAMY Vs. RANGASAMY

JUDGEMENT

(1.) The claimant is the appellant herein. Challenging the award passed by the Tribunal in M.C.O.P.No.192 of 2007 wherein, the Insurance Company was exonerated from liability and also on quantum.

(2.) The claimant/appellant filed in M.C.O.P.No.192 of 2007, seeking compensation for the accidental injuries sustained by him on 29.08.2004.

(3.) The claimant has filed the above claim petition alleging that:~