SRINIVASAN Vs. IDEAL MOVERS PVT. LTD.

JUDGEMENT

(1.) Seeking enhancement of compensation awarded by judgment and decree dtd. 24/1/2018 passed in MCOP No.543 of 2015 on the file of the Motor Accident Claims Tribunal [Special Subordinate Court], Dharmapuri, the injured claimant has filed this Civil Miscellaneous Appeal.

(2.) For the sake of convenience, the parties are hereinafter referred to as per their ranking before the claims tribunal.

(3.) The findings regarding factum of the accident and the manner of accident, were not disputed and hence, the findings of the tribunal are hereby confirmed.