PRAMOD KUMAR C V Vs. M KRISHNASWAMY

JUDGEMENT

(1.) RESPONDENTS served. No appearance for them.

(2.) THIS appeal is preferred against the award of the Motor Accidents Claims Tribunal, Kozhikode in O.P.(MV) 328/02. The claimant, while standing on the road side was hit by a mini van resulting in injuries to him. The Tribunal on a consideration of the materials awarded him a compensation of Rs.3,000/-. It is against that decision the claimant has come up in appeal for enhancement.