NORULLAH Vs. M BALASUBBRAMANI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 20.11.2008, made in M.C.O.P.No.1023 of 2002, on the file of the Motor Accident Claims Tribunal, VI Judge, Small Causes Court, Chennai, awarding a compensation of Rs.66,500/- with 9.5% 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 and to set aside the said award and decree.

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