H.FAYAS Vs. R.TAMIL SELVI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Appellant/Claimant seeking enhancement of compensation under the impugned award dated 27.06.2014 passed by the Motor Accident Claims Tribunal, Subordinate Judge, Poonamallee in MCOP No.531 of 2012.

(2.) Heard Mr.K.Varadha Kamaraj, learned counsel for the Appellant/Claimant and Mrs.Bhuvana Sundari, 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 has preferred this Appeal unsatisfied with the quantum of compensation awarded by the Tribunal and also aggrieved by the findings of the Tribunal that he is also equally responsible for the cause of the accident as he was in a drunken state when the accident happened.