ANANTHA KUMAR Vs. PERUMAL

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 26.02.2014 made in M.C.O.P.No.86 of 2012 on the file of the Motor Accident Claims Tribunal, Sub Court, Tiruchengode.

(3.) The appellant is the claimant in M.C.O.P.No.86 of 2012 on the file of the Motor Accident Claims Tribunal, Sub Court, Tiruchengode. He filed the above said claim petition, claiming a sum of Rs.5,00,000/- as compensation for the injuries sustained by him in the accident that took place on 14.10.2012.