A PALANISAMY Vs. R KARTHICKUMAR

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 14.09.2009, passed by the Motor Accident Claims Tribunal (1st Additional Sub Judge, Erode) in M.C.O.P No.26 of 2007.

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

(3.) Aggrieved by the Award dated 14.09.2009, passed by the Motor Accident Claims Tribunal in M.C.O.P.No.26 of 2007, the instant appeal has been filed.