LAWS(MAD)-2021-8-7

KANNAN Vs. SUBRAMANI

Decided On August 02, 2021
KANNAN Appellant
V/S
SUBRAMANI Respondents

JUDGEMENT

(1.) This case is heard through Video Conferencing

(2.) The Appellant/claimant unsatisfied with the quantum of compensation by the Tribunal under the impugned award has preferred this appeal seeking for enhancement.

(3.) The details of the compensation awarded by the Tribunal under the impugned award are as follows: