NETHAJI SUBASH CHANDRABOSE Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 08.03.2016 passed by the learned III Judge, Motor Accident Claims Tribunal, Small Causes Court, Chennai in MCOP No.2770 of 2011.

(2.) The Tribunal under the impugned award directed the respondent to pay the appellant / claimant a compensation of Rs.4,33,200/- together with interests and costs as detailed below :-

(3.) The appellant / claimant unsatisfied with the quantum of compensation awarded by the Tribunal under the impugned award has filed this appeal seeking for enhancement.