MUTHUMMAL Vs. P BALASUBRAMANIAM

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant against the Award and Decree, dated 28.06.2004, made in M.C.O.P.No.396 of 2003, on the file of the Motor Accidents Claims Tribunal, 2nd Additional Sub Court, Erode, awarding a compensation of Rs.32,600/-, together with interest at the rate of 9% per annum from the date of filing the claim petition till the date of payment of the compensation.

(2.) HAVING not been satisfied with the said award and decree passed by the Motor Accident Claims Tribunal, the claimant filed the appeal praying for additional compensation of Rs.50,000/- with interest.

(3.) AFTER considering the plea of the claimant and the counter statement of the 2nd respondent, the Motor Accident Claims Tribunal framed two issues for consideration namely: