SAKTHIVEL Vs. P.NAGARAJ

JUDGEMENT

(1.) (This Appeal has been taken up for hearing through Video Conferencing) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dtd. 5/3/2012 passed by the Motor Accident Claims Tribunal/Additional District and Sessions Court, (III Fast Track Court), Chennai, in M.C.O.P No.24 of 2009.

(2.) The Appellant unsatisfied with the quantum of compensation awarded by the Tribunal under the impugned award has preferred this appeal seeking for enhancement.

(3.) The Tribunal, under the impugned award, has awarded compensation of Rs.33,750.00 together with interest and cost to the Appellant/claimant as detailed hereunder: