GOWTHAMI Vs. G. DHANASEKHAR

JUDGEMENT

(1.) This Appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 14.08.2012 passed by the Motor Accident Claims Tribunal, II Court of Small Causes, Chennai in MCOP.No.1585 of 2010.

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

(3.) The finding regarding the negligence of the driver of the insured vehicle has now attained finality, since no appeal has been filed by the respondent Insurance Company.