U.MICHAEL RUA Vs. A.JAGGIR HUSSAIN

JUDGEMENT

(1.) I have heard the learned counsel for the appellant and the learned counsel appearing for the second respondent.

(2.) This appeal has been filed by the appellant herein - claimant seeking enhancement of compensation under the impugned award dated 20.4.2015 passed in MCOP.No.506 of 2011 on the file of the Motor Accidents Claims Tribunal (V Judge, Small Causes Court), Chennai (hereinafter called the Tribunal).

(3.) The appellant herein - claimant, unsatisfied with the quantum of compensation awarded by the Tribunal, has preferred this appeal seeking enhancement.