KANDASAMY Vs. SATHISHKUMAR

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, (Fast Track Court No.2), Tirunelveli, in M.C.O.P.No.492 of 2011 dated 29.12.2011, the present civil miscellaneous appeal has been filed.

(2.) Heard both sides and perused the records carefully.

(3.) It is a case of injury and the claimant/injured, being dissatisfied with the compensation of Rs.1,96,100/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant/claimant, he was a retired Foreman and in consequence to the accident in question, which is not disputed, he sustained grievous injuries and had also undergone surgery. His disability was assessed as 39%. However, the tribunal has awarded only a meagre sum and therefore, he prays for enhancement.