M. RAMESH Vs. B. PADMANABAN

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dated 15.03.2017 made in M.C.O.P.No.4424 of 2012 on the file of the Motor Accident Claims Tribunal, VI Judge, Small Causes Court, Chennai.

(3.) The appellant is the claimant in M.C.O.P.No.4424 of 2012 on the file of the Motor Accident Claims Tribunal, VI Judge, Small Causes Court, Chennai. He filed the above said claim petition, claiming a sum of Rs.8,00,000/- as compensation for the injuries sustained by him in the accident that took place on 12.08.2012.