GOPALAN Vs. S M SAMINATHAN

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is directed against the Judgment and award dated 04.04.2000 passed in M.C.O.P.No.194 of 1997 by the Motor Accidents Claims Tribunal (Subordinate Judge), Kumbakonam, so far as the disallowed portion of the claim is concerned.

(2.) AGGRIEVED by the insufficiency of the compensation awarded by the Tribunal by its award-dated 04.04.2000 made in M.C.O.P.No.194 of 1997, the injured/claimant has preferred this Civil Miscellaneous Appeal seeking enhancement of compensation.

(3.) WITH the above said counter allegations made in the counter statements, the respondents had prayed for the dismissal of M.C.O.P. with costs. In support of the defence case of the respondents, no witness was examined and no document was marked.