G.PRAKASAM Vs. G.RAMESH

JUDGEMENT

(1.) (This case was heard through Video Conferencing) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dtd. 12/9/2011 passed by the Motor Accident Claims Tribunal, Additional District and Sessions Court, Fast Track Court No.1, Coimbatore in M.C.OP.No.470 of 2009.

(2.) Heard Mr.V.Karthikeyan, learned counsel for the Appellant and Mr.E.Rajadurai, learned counsel for the third respondent.

(3.) They are aggrieved by the exoneration of liability of the third respondent Insurance Company by the Tribunal under the impugned Award.