E.JAYASANKAR Vs. K.KAMATCHI

JUDGEMENT

(1.) Challenging the award passed by the learned II Judge, II Court of Small Causes, Motor Accident Claims Tribunal, Chennai, in M.C.O.P.No.3786 of 2016 dtd. 9/12/2021, the claimants have approached this Court with this appeal seeking enhancement of compensation.

(2.) The brief facts leading to the filing of this appeal are as follows:-

(3.) In order to prove their claim, the first appellant examined himself as P.W.1 and marked Exs.P1 to P13. One Desingu, an eyewitness to the occurrence, was examined as P.W.2 and one Ramanujam, the Sub-Inspector of Police at Sadras Police Station, Kancheepuram District, was examined as P.W.3. On the side of the second respondent/Insurance Company, the Area Manager of the Reliance General Insurance Company Limited, was examined as R.W.1 and Exs.R1 to R3 were marked.