S THANGARAJ Vs. D SOUNDARARAJAN

JUDGEMENT

(1.) THE above appeal has been filed by the appellant / claimant, against the award and decree dated 06.12.2004 made in M.C.O.P.No.952 of 2001, on the file of Motor Accidents Claims Tribunal, Additional District Judge and Special Judge for E.C.Act Cases, Salem, on awarding a compensation of a sum of Rs.91,300/- with interest.

(2.) HAVING not been satisfied with the award passed by the Motor Accidents Claims Tribunal, the claimant has filed the above appeal for additional compensation.

(3.) ON the pleadings of both the parties, the Motor Accidents Claims Tribunal had framed three issues, namely;