MAHALINGAM Vs. GOPU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the judgment and decree dated 22.10.1998 pronounced in M.A.C.T.O.P. No. 225 of 1997 on the file of the Motor Accident Claims Tribunal (Sub-Court), Kumbakonam, so far as the disallowed portion of the claim is concerned.

(2.) Aggrieved by the insufficiency the compensation awarded by the Tribunal by its award dated 22.10.1998 made in M.A.C.T.O.P. No. 225 of 1997, the injured claimant has preferred this Civil Miscellaneous Appeal seeking enhancement of compensation.

(3.) The brief facts leading to the filing of this Civil Miscellaneous Appeal can be stated thus: