AMALRAJ Vs. LOGANAYAGI

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the Award dated 19.09.2007 passed by the Motor Accidents Claims Tribunal, Additional District Court, Fast Track Court No.III, Poonamallee in MACTOP.No.586 of 2005.

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

(3.) Heard, Mr.K.Varadha Kamaraj, learned counsel appearing for Mr.V.Srinivasan on behalf of the Appellant and Mr.S.Vadivel, learned Counsel for the second respondent.