T PONNUDURAI Vs. RAMESH

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal, V Small Causes Court at Chennai in M.C.O.P.No.3935 of 2005.

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

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the instant appeal has been filed by the claimant seeking enhancement of compensation.