ULAGANATHAN Vs. K.SENAPATHY

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Appellant/Claimant seeking enhancement of compensation under the impugned award dated 06.07.2011 passed by the Motor Accident Claims Tribunal, 4 th Small Causes Court, Chennai in MCOP No.2043 of 2008.

(2.) Heard Mrs.Ramya V. Rao, learned counsel for the Appellant/Claimant and Mr.J.Chandran, 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 :