R.BALAJI Vs. RAHAMATHULLAH

JUDGEMENT

(1.) This appeal has been filed against the order dtd. 26/9/2023 made in M.A.C.T.O.P.No.3190 of 2003 on the file of the Motor Accident Claims Tribunal (V Court of Small Causes), Chennai (for short, the Tribunal below) whereby the Tribunal below rejected the claim petition filed by the appellant - claimant.

(2.) Heard the learned counsel for the appellant - claimant and the learned counsel appearing for the second respondent - Insurance Company.

(3.) The case of the appellant - claimant is as follows: