R THANIKACHALAM Vs. JOINT DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Tribunal, dated 14.11.2017 made in MCOP.No.875 of 2016 on the file of the Motor Accident Claims Tribunal/Special Subordinate Judge, Cuddalore, the present appeal has been filed by the petitioner/ claimant to enhancement of the award amount.

(2.) By both side consent, this appeal is disposed of at the time of admission stage itself.

(3.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.