KUMAR Vs. HARISH

JUDGEMENT

(1.) This Appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 11.10.2012 passed by the Motor Accident Claims Tribunal (Additional District Court, Namakkal) in MCOP.No.16 of 2012.

(2.) The Appellant/claimant unsatisfied with the quantum of compensation awarded by the Tribunal has preferred this appeal seeking enhancement of compensation. The details of the compensation awarded by the Tribunal to the Appellant/claimant are as follows:

(3.) Heard Mr.M.Lokesh, learned counsel representing Mr.Ma.P.Thangavel, learned counsel for the Appellant/claimant and Ms.S.R.Sumathy, learned counsel appearing for the second respondent Insurance company. The first respondent has remained exparte both before the Tribunal as well as this Court.