S.CHAKRAVARTHY Vs. D.KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 09.07.2012 passed by the Motor Accident Claims Tribunal (Third Court of Small Causes, Chennai) in MCOP.No.1212 of 2006.

(2.) Heard Mr.K.S.V.Prasad, learned counsel for the Appellant/claimant and Mr.S.Arun kumar, learned counsel for the second respondent/ Insurance Company. The first respondent has remained exparte both before the Tribunal as well as this Court.

(3.) The Appellant/claimant unsatisfied with the quantum of compensation awarded by the Tribunal has preferred this Appeal seeking for enhancement. The details of the compensation awarded by the Tribunal to the Appellant/claimant are as follows: <FRM>JUDGEMENT_49_LAWS(MAD)6_2021_1.html</FRM>