G.REVATHY Vs. R MANOHAR

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 08.07.2011 made in M.C.O.P.No.272 of 2007 on the file of the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai.

(3.) The appellant is the claimant in M.C.O.P.No.272 of 2007 on the file of the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai. She filed the said claim petition, claiming a sum of Rs.9,00,000/- as compensation for the injuries sustained by her in the accident that took place on 16.08.2006.