V.KARTHICK Vs. SAKTHI MOTORS

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. 3/3/2011 passed by the Motor Accident Claims Tribunal / VI Small Causes Court, Chennai, in M.C.O.P No.3173 of 2006.

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

(3.) As seen from the records, the second respondent Insurance Company had also preferred an appeal CMA No.2305 of 2014 aggrieved by the findings given by the Tribunal under the impugned award. However, the same was withdrawn before the Lok Adalat by the second respondent on 14/9/2019.