B ARULDOSS Vs. A ALAGU SUNDARI

JUDGEMENT

(1.) Aggrieved over the insufficient award passed by the Motor Accidents Claims Tribunal (III Additional District Court), Poonamalee dated 21.04.2015 in MCOP No.402 of 2013, the appellant, who is the claimant, has come forward with the present appeal, seeking enhancement of the same.

(2.) The brief facts, which led to the filing of the claim petition before the Tribunal, are as follows:

(3.) In order to prove his claim before the Tribunal, the apellant examined three witnesses, viz., P.W.1 to P.W.3 and marked Exs.P.1 to P.9. No oral evidence was adduced on the side of the respondent, but Ex.R.1 was marked.