(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation in the Award dated 23.07.2010 passed by the Motor Accident Claims Tribunal, (IVth Court of Small Causes, Chennai) in MCOP.No.2891 of 2006
(2.) The Appellant sustained injuries as a result of an accident that took place on 14.04.2006 caused by a tempo traveler van bearing registration No. TN20-AA-5821 owned by the first respondent and insured with the second respondent. The Appellant preferred a compensation claim before the Motor Accident claims Tribunal in MCOP.No.2891 of 2006 seeking a compensation of Rs.7,00,000/- for the injuries sustained by him as a result of the above said accident. The Motor Accident Claims Tribunal, by its Award dated 23.07.2010 directed the second respondent to pay the Appellant/claimant a sum of Rs.1,91,200/- together with interest at the rate of 7.5% per annum from the date of claim till the date of realisation.
(3.) Aggrieved by the Award dated 23.07.2010 passed by the Motor Accident Claims Tribunal in MCOP.No.2891 of 2006, the instant appeal has been filed by the claimant seeking enhancement of compensation.