STALIN Vs. KUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimant against the award dtd. 30/8/2012 passed in M.C.O.P.No.70 of 2011 on the file of the Motor Accident Claims Tribunal / Chief Judicial Magistrate Court, Nagercoil, for enhancement of compensation.

(2.) Despite the receipt of the notice, the respondents no.1 and 2 neither appeared nor entered appearance through their Counsel.

(3.) Heard the arguments of the learned counsel for the appellant and the learned counsel for the third respondent.