LAWS(MAD)-2020-9-730

R BALA Vs. ADITYA MAVIMKURVE

Decided On September 16, 2020
R Bala Appellant
V/S
Aditya Mavimkurve Respondents

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal on hand is preferred against the judgment and decree dated 18.03.2008, made in M.C.O.P.No.4296 of 2003 on the file of the Motor Accident Claims Tribunal, IV Judge, Small Causes Court, Chennai.

(2.) The claimants are the appellants and the appeal is filed, seeking enhancement of compensation.

(3.) The accident occurred on 12.09.2003 at about 09.10 hrs at Kodambakkam High Road and North Usman Road Signal Point. R4, Pondy Bazaar Police Station, Traffic Investigation, T.Nagar, registered a case in Crime No.370/TN1/2003. Due to the accident, the deceased person sustained fracture. However, after a lapse of about 15 months, he died on 02.12.2004.