LAWS(MAD)-2018-9-219

M MOHAN Vs. RAJESH BABU

Decided On September 10, 2018
M MOHAN Appellant
V/S
Rajesh Babu Respondents

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal, V Judge (Small Causes Court), Chennai by its Award dated 03.03.2008 in MACT.O.P.No.2495 of 2005.

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

(3.) Heard Ms.Suguna for M/s. C.R.K.Law Firm, learned counsel for the appellant and Mr.M.Krishnamurthy, learned counsel for the second respondent. The first respondent has remained exparte before the tribunal as well as this court.