R. RAMESH Vs. V. PRANESHWARAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Claimant seeking enhancement of the Compensation awarded by the Motor Accidents Claims Tribunal, Special Subordinate Judge, Erode in M.C.O.P. No.153 of 2021, dtd. 29/11/2023.

(2.) In view of the Order that is going to be passed, notice to the Respondents 1 & 2 is hereby dispensed with.

(3.) Due to the motor vehicle accident that took place on 10/1/2021, the Appellant/Claimant was injured and he had taken treatment as in-patient for 38 days. He was assessed to have suffered 55% disability by the Medical Board. Based on this disability that he suffered due to the accident, the Claimant/Appellant, who is an Advocate by profession, filed M.C.O.P. No.153 of 2023 before the Tribunal.