S BASKAR Vs. S MICHEL

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/claimant against the Award and Decree passed in M.A.C.T.O.P.No.2752 of 1999, dated 04.03.2002, on the file of the Motor Accidents Claims Tribunal, IIIrd Judge, Fast Track Court, Chennai, awarding a compensation of Rs.9,500/- with interest at the rate of 9% per annum.

(2.) NOT being satisfied with the award the claimant has filed this above appeal for additional compensation of a sum of Rs.40,500/- with interest.

(3.) ON considering the plea of both parties, the Tribunal had framed two issues for consideration, namely;