N NITHYA Vs. R DEVID DURAI RAJ

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 29.09.2006 passed by the Motor Accident Claims Tribunal, Additional District Judge, Fast Track Court No.IV at Bhavani in M.C.O.P.No.88 of 2006.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard, Mr.K.Govi Ganesan, learned Counsel for the Appellant and Mr.K.J.Sivakumar, learned Counsel for the second respondent. Despite service of notice on the first respondent and his name having been printed in the cause list today, there is no representation on the side of the first respondent.