V M VELUMANI,J. - (1.) The matter is heard through "Video-Conferencing".
(2.) This Civil Miscellaneous Appeal has been filed against the award dated 06.04.2011 made in M.C.O.P.No.222 of 2009 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court, Dharmapuri.
(3.) The appellant is the 2 nd respondent in M.C.O.P.No.222 of 2009 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court, Dharmapuri. The 1 st respondent filed the said claim petition, claiming a sum of Rs.15,00,000/- as compensation for the injuries sustained by him in the accident that took place on 05.03.2007.;