MOHAN Vs. MANAGER REDDY STRUCTURES PRIVATE LIMITED

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 29.03.2011 made in M.C.O.P.No.623 of 2007 on the file of the Motor Accident Claims Tribunal, Principal Sub Court, Thiruvannamalai.

(3.) The appellant is the claimant in M.C.O.P.No.623 of 2007 on the file of the Motor Accident Claims Tribunal, Principal Sub Court, Thiruvannamalai. He filed the above said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 24.04.2007.