BALRAJ Vs. JEGANATHAN

JUDGEMENT

(1.) THIS appeal is filed at the instance of the claimant against the award passed by the Motor Accident Claims Tribunal, Karaikal in M.A.C.T.O.P.No. 66 of 2002 praying for enhancement of compensation.

(2.) THE Tribunal after having considered the oral and documentary evidence available on record had passed an award of Rs.40,000/- with interest at 9% p.a. as against the claim of Rs.2,4,00,000/-

(3.) NONE appears for the first respondent despite notice. Notice to 2nd respondent dispensed with, since he remained ex parte before the tribunal itself.