D VISWARAJ Vs. R SUBRAMANIAM

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 14.05.2003, made in M.C.O.P.No.37 of 2003, on the file of the Motor Accident Claims Tribunal, Fast Track Court No.II, Gobichettipalayam, awarding a compensation of Rs.1,57,000/- together with interest at the rate of 9% per annum from the date of filing the 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 additional compensation of Rs.8,43,000/- together with interest.

(3.) THE Motor Accident Claims Tribunal framed two issues for the consideration namely: