(1.) THE claimant before the Motor Accidents Claims Tribunal (First Additional Subordinate Judge), tiruchirappalli in M. C. O. P. No. 811 of 1996 is the appellant in this civil miscellaneous appeal.
(2.) AGGRIEVED by the insufficiency of the compensation awarded by the Claims tribunal, he has brought forth the above said civil miscellaneous appeal, as against the disallowed portion of his claim. Originally the appellant had restricted his claim in the appeal to Rs. 1,00,000 alone. Now the appellant has filed M. P. No. 1 of 2006 in C. M. A. No. 70 of 1999 seeking permission to amend the value of the appeal to Rs. 4,00,000 instead of Rs. 1,00,000 expressing his readiness to pay necessary court-fee for the same.
(3.) BOTH M. P. and C. M. A. were taken up together for disposal.