K. BALAKRISHNAMANI Vs. S. ANAND BOBY AND OTHERS

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, Special Court for Forest Offence Cases, Nagercoil, Kanyakumari District, in MCOP No. 10 of 2011 dated 14.08.2012, 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. 1,07,300/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant/claimant, he was working as a mason at the time of accident and in consequence to the accident in question, he sustained grievous injuries and fracture on his jaw and due to that surgery was also conducted. However, the tribunal has awarded only a meagre sum and therefore, he prays for enhancement.