MINOR K RAKESH Vs. SAYEELAKSHMI

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 20.02.2013 made in M.C.O.P.No.4442 of 2007 on the file of the Motor Accident Claims Tribunal, IV Small Causes Court, Chennai.

(3.) The appellant is the claimant in M.C.O.P.No.4442 of 2007 on the file of the Motor Accident Claims Tribunal, IV Small Causes Court, Chennai. The father of the appellant filed the above said claim petition, claiming a sum of Rs.6,00,000/- as compensation for the injuries sustained by his son viz., K.Rakesh, in the accident that took place on 14.10.2007.