S.MANICKAVEL Vs. S.BABU

JUDGEMENT

(1.) The petitioner before the Motor Accident Claims Tribunal, The Additional District and Sessions Judge, Fast Track Court No.II, Chennai - 1 in M.C.O.P.No.3218 of 2009 is the appellant before this Court.

(2.) The appellant has taken out this appeal seeking enhancement of the compensation awarded by the Tribunal below.

(3.) The second respondent-Insurance Company has opposed the appeal on the ground that the appellant had filed the claim petition under Sec. 163A of the Motor Vehicles Act and the injury sustained by him does not constitute a permanent disablement as contemplated under Sec. 163A.