S.DEEPAN CHAKRAVARTHI Vs. S.SIVAKUMAR

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 18.02.2016 passed by the Motor Accident Claims Tribunal (IV Small Causes Court), Chennai in MCOP No.3044 of 2013.

(2.) The Tribunal under the impugned award directed the second respondent / Insurance Company to pay the appellant / claimant a compensation of Rs.87,000/- together with interests and costs as detailed below :-

(3.) The appellant / claimant unsatisfied with the quantum of compensation awarded by the Tribunal under the impugned award has filed this appeal seeking for enhancement.