R MOORTHY Vs. P KIRAN KUMAR

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation awarded to the appellant under the impugned Award dated 4.11.2009 passed by the Motor Accident Claims Tribunal ( V Judge, Court of Small Causes, Chennai) in MACTOP.No.3937 of 2005.

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

(3.) Heard M/s.P.T.Salim Fathima, learned counsel for the appellant and Mr.J.Chandran, learned counsel for the 2nd respondent.