Abdul Quddhose, J. - (1.) The instant appeal has been filed, challenging the Award dated 17.06.2008, passed by the Motor Accidents Claims Tribunal (I Additional District Judge, Erode) in M.C.O.P.No.478 of 2007, rejecting the claim of the Appellant.
(2.) The brief facts leading to the filing of the instant appeal are as follows: The case of the Appellant is that he is running a petrol pump and is a dealer of Indian Oil Corporation. The bus bearing Registration No.TN-34 B 4518 which was insured with the third respondent caused damage to the petrol pump in the petrol station. In view of the damage caused by the bus, the Appellant/claimant filed M.C.O.P.No.478 of 2007, before the I Additional District Judge, Erode against the respondents.
(3.) By a Judgement and decree dated 17.06.2008, the claim of the Appellant was dismissed by the Tribunal. The Appellant/claimant made a claim of Rs.1,40,000/- before the Tribunal as detailed below: JUDGEMENT_242_LAWS(MAD)8_2018_1.html ;