P MAYANDI THEVAR Vs. A JAHIR HUSSAIN

JUDGEMENT

(1.) The appeal is preferred by the claimant against the judgment and decree passed by the Additional District and Sessions Judge / Fast Track Judge No. IV of Madurai at Periyakulam on 23.07.2004 in MACTOP No. 133 of 2000.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel for the Appellant /claimant vehemently contended that the Tribunal has awarded a very low and meagre sum of compensation and it is without any basis and justification. The Tribunal ought to have awarded the compensation as claimed by the claimant. The Tribunal has not considered the relevant materials and also not followed the principles of assessment before passing the award. Hence the award passed by the Tribunal is not in accordance with law and this is a fit case for enhancement.