A. PRABAHAR Vs. K. RAJENDRAN

JUDGEMENT

(1.) Being aggrieved over the Award passed by the Motor Accidents Claims Tribunal cum Special Subordinate Judge, Dindigul, in M.C.O.P. No.407/2018, dtd. 29/10/2020, the Claimant has filed this Appeal seeking enhancement of Compensation.

(2.) Facts of the case:

(3.) Before the Tribunal, the Appellant examined himself as PW1 and examined three other Witnesses as PW2 to PW4 and 13 Documents were marked as Ex.P1 to P13. No Oral or Documentary evidence was let in on the side of the 2nd Respondent.