V.VENKATESAN Vs. D.DEVARAJ

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 31.10.2019 passed by the Motor Accident Claims Tribunal (Chief Judicial Magistrate, Vellore) in MCOP.No.58 of 2015.

(2.) By consent of both parties, this civil miscellaneous appeal is taken up for final disposal in the admission stage itself.

(3.) Heard Mr.M.Sivakumar, learned counsel for the Appellant/claimant and Mr.E.Rajadurai learned counsel representing Mr.M.B.Raghavan, learned counsel for the second respondent. Since no adverse orders are going to be passed against the first respondent, notice to the first respondent is dispensed with by this Court.