MAHALAKSHMI RATAN Vs. IMTIAZ SAIT

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 20.09.2012 passed by the Motor Accidents Claims Tribunal, XVI Additional Court, Chennai in MCOP No. 3290 of 2008.

(2.) The Motor Accident Claims Tribunal, XVI Additional Judge, Chennai under the impugned award directed the respondents to pay the appellant / claimant a total compensation of Rs.4,17,590/- together with interests and costs as detailed hereunder :

(3.)