E. RAYAPPAN Vs. P.K. JALEEL AND ORS.

JUDGEMENT

(1.) THE claimant in a Motor Accident Claims Tribunal, Tiruchirapalli is the revision petitioner herein.

(2.) THE revision is filed challenging the order, dismissing the amendment application for enhancing the claim made in the M.C.O.P. The claimant was a Junior Engineer (Grade -I) with the Central workshops, Southern Railway, Golden Rock, Tiruchirapalli. On the fateful day where he met with an accident, he was grievously injured and his right leg was amputated. The injured on the date of accident was only 40 years. He had made a claim of Rs. 20 lakhs originally in M.C.O.P. No. 143 of 2010. Now, he has filed I.A. No. 426 of 2013 for enhancement. When the matter was argued and posted for judgment, the application is filed for reopening the case for enhancing the compensation claim.

(3.) AS the claimant had not filed the petition to enhance the compensation along with reopen petition, the Tribunal had dismissed the petition. Aggrieved, the above Civil Revision Petition is filed.