DHILIP KUMAR Vs. R. MAHARAJAN AND ORS.

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation awarded by the Tribunal under the common impugned award dtd. 22/6/2012 passed by the Motor Accident Claims Tribunal (III Additional District and Sessions Judge), Poonamallee in MCOP. No.400 of 2010.

(2.) The appellant/claimant sustained injuries on 17/8/2011 as a result of an accident caused by a vehicle bearing Registration No.TN 57 Z 4050 owned by the first respondent and insured with the second respondent.

(3.) The appellant/claimant preferred a claim petition before the Motor Accident Claims Tribunal in MCOP.No.400 of 2010 seeking compensation for the injuries sustained by him as a result of the said accident.