V.VENKATAKRISHNAN Vs. D.JHANSSI

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 10.06.2015 passed by the Motor Accidents Claims Tribunal, (III Court of Small Causes, Chennai) in MCOP No.3486 of 2009.

(2.) The appellant unsatisfied with the quantum of compensation awarded by the Tribunal has preferred this appeal seeking for enhancement.

(3.) The details of the compensation awarded by the Tribunal under the impugned award to the appellant / claimant are as follows :- <FRM>JUDGEMENT_37_LAWS(MAD)6_2021_1.html</FRM>