LAWS(MAD)-1999-7-130

MAHENDRA KUMAR Vs. NAGAMANI AND CO.

Decided On July 30, 1999
MAHENDRA KUMAR Appellant
V/S
Nagamani And Co. Respondents

JUDGEMENT

(1.) MAHENDRA Kumar, the claimant is the appellant before this Court.

(2.) HE filed a claim petition before the Tribunal claiming compensation of Rs. 50,000/ - for the injuries sustained by him.

(3.) THE first respondent, the owner of the vehicle, did not contest the claim and he remained ex parte.