P.C.RAMESH KUMAR Vs. S.SEETHALAKSHMI

JUDGEMENT

(1.) The judgment and decree dated 23.01.2019 passed in M.C.O.P. No.6093 of 2015 by the learned Special Sub Judge No.I, Special Sub Small Causes Court No.1-cum-Motor Accidents Claims Tribunal, Chennai, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimant, who is the appellant herein, filed the present Civil Miscellaneous Appeal, seeking enhancement of compensation.

(3.) The accident occurred on 20.07.2015 at about 15.30 Hours near Kathipara Police Booth, G.S.T. Road, Alandur. The Mount Traffic Investigation, Alandur registered a case in Crime No.357/M1/2015.