MURUGAN Vs. GREEN HOUSE PROMOTERS PVT LTD

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 23.09.2014 passed by the Motor Accident Claims Tribunal (III Court of Small Causes, Chennai) in MCOP.No.4687 of 2009.

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

(3.) Heard Ms.A.Subadra, learned counsel representing Ms.M.Malar, learned counsel for the Appellant and Mr.J.Chandran, learned counsel for the second respondent Insurance Company. The first respondent has remained exparte both before the Tribunal as well as this Court.