K LAKSHMI Vs. M DHARMARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed by The Claimant against The Judgment and Decree dated 28.2.2005 made in M.C.O.P. No.2188 of 2000 by The learned VI Judge (MACT) (Court of Small Causes) Chennai for enhancement of The claim amount.

(2.) Shortly stated factual conspectus are as under:

(3.) Mr. Swamikannu, The learned Counsel for The Appellant has submitted that The amount of compensation awarded by The Tribunal is inadequate and would contend that by virtue of The formula provided under The Second Schedule to The Motor Vehicle Act under which any claim made even in respect of non-fatal accident, an assessment of loss of earning can be made by applying The appropriate multiplier.