S KRISHNA PRABU Vs. J BALAJI

JUDGEMENT

(1.) Being dissatisfied with the award (21.11.2007) passed by the Motor Accidents Claims Tribunal (II Judge, Court of Small Causes), Chennai, in M.C.O.P.No.608 of 2002, Claimant has preferred this appeal for enhancement of compensation.

(2.) Brief facts are as follows:

(3.) First respondent remained ex parte before the Tribunal. Resisting the case, 2nd respondent filed a counter denying the averments made in the petition.