KANAGA Vs. S.POOPANDIAN

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 03.08.2015 passed by the Motor Accident Claims Tribunal, III Additional District Court, Thiruvallur in MCOP No.220 of 2014.

(2.) The appellant / claimant unsatisfied with the quantum of compensation awarded 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 : Heads