C. SIVALINGAM Vs. YOGESH ADDLAPALLI

JUDGEMENT

(1.) This Appeal has been filed by the Appellant/Claimant seeking enhancement of Compensation.

(2.) The Appellant/Claimant sustained Crush injuries as a result of an accident caused by a vehicle, insured with the Second Respondent/Insurance Company.

(3.) The Tribunal, under the impugned Award, has directed the Second Respondent/Insurance Company to pay a Total Compensation of Rs.5,04,036.00to the Appellant/Claimant as detailed hereunder: <IMG>JUDGEMENT_45_LAWS(MAD)6_2024_1.JPG</IMG>