SANGEETHA Vs. P JAYAKUMAR

JUDGEMENT

(1.) The Civil Miscellaneous Appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 19.08.2014 passed by the Motor Accidents Claims Tribunal, IV Court of Small Causes, Chennai, in M.A.C.T.O.P.No.4768 of 2012.

(2.) The brief facts leading to the filing of the appeal are as follows:

(3.) Heard, Ms. M. Malar, learned Counsel for the appellant and Mr. S. Arun Kumar, learned counsel for the second respondent.