L.KRISHNAMOORTHY Vs. M.MADHAN KUMAR

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 24.07.2012 made in M.C.O.P.No.2466 of 2008 on the file of the Motor Accident Claims Tribunal, II Small Causes Court, Chennai.

(3.) The appellant is the claimant in M.C.O.P.No.2466 of 2008 on the file of the Motor Accident Claims Tribunal, II Small Causes Court, Chennai. He filed the above said claim petition, claiming a sum of Rs.1,20,000/- as compensation for the injuries sustained by him in the accident that took place on 02.06.2008.