ASHOK BALAKRISHNAN Vs. BAGAVATHI

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, (Chief Judicial Magistrate), Tirunelveli, in M.C.O.P.No.319 of 2011 dated 28.02.2012, the present civil miscellaneous appeal has been filed.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of injury and the claimant/injured, being dissatisfied with the compensation of Rs.1,41,050/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant/claimant, he was studying Fire & Safety Course at NIFE College, Vannarapettai, at the time of accident and in consequence to the accident in question, which is not disputed, he sustained grievous injuries. His disability was assessed as 35%. However, the tribunal has awarded only a meagre sum and therefore, he prays for enhancement.