C RAJAPPAN Vs. J SUBRAMANI

JUDGEMENT

(1.) The appellant was the claimant before the Motor Accident Claims Tribunal, (Sub Court), Krishnagiri in M.C.O.P.No.351/2008. He is aggrieved by the impugned Judgment and Decree dated 23.08.2010 passed by the said Tribunal.

(2.) In this appeal, the appellant is not only seeking for enhancement of the compensation but also for fixation of liability on the 2 nd respondent insurance company.

(3.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.5,80,450/- as compensation together with interest at 6% per annum from the date of claim petition till the date of deposit to the appellant/claimant.