M MANIKANDAN Vs. S NALLASWAMY

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the 1st Additional Motor Accident Claims Tribunal, Nagercoil, in M.C.O.P.No.332 of 2009 dated 28.04.2010, the present civil miscellaneous appeal has been filed.

(2.) Heard both sides and perused the records carefully.

(3.) It is a case of injury and the claimant/injured, being dissatisfied with the compensation of Rs.75,000/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant/claimant, he was doing agricultural works and earning about Rs.4,000/- per month and in consequence to the accident, which is not disputed, the appellant sustained several fractures and had also undergone surgery, therefore, the tribunal was not justified in awarding a meagre sum of Rs.75,000/- as compensation.