M SUBRAMANI Vs. C KUMARESAN

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award passed by the lower Court in MCOP No.570 of 1998 dated 12.09.2003 on the file of the Motor Accident ClaimsTribunal / Second Additional Sub Court. The claimant before the Lower Court, is the applicant herein. 2.The brief facts of the case submitted by the claimant before the lower Court are as follows:-