M.KANDASAMY Vs. M.ARUMUGAM

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal is filed against the judgment and decree passed by the learned Special Sub-Judge-I, Special Sub Court No.I-cum-Motor Accidents Claims Tribunal, Salem in M.C.O.P.No.2262 of 2010.

(2.) The claimant filed the present Civil Miscellaneous Appeal, seeking an enhancement of compensation. Admittedly, the accident occurred on 01.09.2010 at about 17.45 hours in between Nasiyanoor and Erode Main Road near Venkateswara Rice Mill and the existence of policy is also admitted by the second respondent/Insurance Company.

(3.) The main ground raised is regarding the quantum of compensation, the learned counsel appearing on behalf of the appellant mainly contended that the fixation of disability is lesser than that of the actual disability and further the amount of total compensation is also lesser than that and that is to be granted fairly in favour of the appellant.