V. VIGNESH MANI Vs. P.S.KESAVA MANOHAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed as against the judgment and award passed by the learned Motor Accident Claims Tribunal (District and Sessions Judge), Communal Clash Cases Court, at Madurai in M.C.O.P.No.738 of 2009 dtd. 22/2/2016 by the appellant/petitioner/claimant seeking enhancement of the compensation.

(2.) For the sake of convenience, the parties are addressed herein as per the rank in M.C.O.P.No.738 of 2009.

(3.) The brief facts leading to the filing of the Civil Miscellaneous Appeal is as follows:-