PALANIAMMAL Vs. GOPALAKRISHNAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 21.04.2007, made in M.C.O.P.No.776 of 2004, on the file of the Motor Accident Claims Tribunal, Principal Sub Court, Salem, awarding a compensation of Rs.36,250/- with 7.5% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/petitioner has filed the above appeal praying for enhanced compensation of Rs.1,00,000/-.

(3.) REGARDING the said accident, a criminal case has been registered by the Traffic Investigation Wing as against the rider of the motorcycle in Crime No.360/2004.