K. SARAVANAN Vs. R. BALAJI

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dated 11.11.2010 made in M.C.O.P.No.1266 of 2007 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Krishangiri.

(3.) The appellant is the claimant in M.C.O.P.No.1266 of 2007 on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Krishangiri. He filed the above said claim petition, claiming a sum of Rs.8,00,000/- as compensation for the injuries sustained by him in the accident that took place on 17.08.2004.