Y SEKAR Vs. MOULANA

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 03.01.2000, made in M.C.O.P. No. 43 of 1997, on the file of the Motor Accident Claims Tribunal, Sub Court, Hosur, awarding a compensation of Rs. 35,000/- with 12% 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 additional compensation of Rs. 65,000/- together with interest.

(3.) The short facts of the case are as follows: