K A BASHA Vs. H SRINIVASAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimants seeking enhancement of compensation under the award dated 27.09.2005 passed by the Motor Accident Claims Tribunal, Krishnagiri at Dharmapuri District, ( First Additional District Judge) in M.C.O.P. No. 1607 of 2003.

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

(3.) Heard, Mr.V.Kumaravel, learned Counsel for the Appellant and Mr.J.Chandran, learned Counsel for the 2nd respondent. The 1st respondent has remained ex-parte, both before the Tribunal as well as this Court.