ANANDARAJ Vs. R.SHANMUGAVEL

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 24.03.2011 made in M.C.O.P.No.4122 of 2008 on the file of the Motor Accidents Claims Tribunal, VI Small Causes Court, Chennai.

(3.) The appellant is the claimant in M.C.O.P.No.4122 of 2008 on the file of the Motor Accidents Claims Tribunal, VI Small Causes Court, Chennai. He filed the said claim petition, claiming a sum of Rs.12,00,000/- as compensation for the injuries sustained by him in the accident that took place on 08.06.2008.