A VASANTHAKUMARI Vs. M SATHEESH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed challenging the award passed by the learned Special Judge, Motor Accidents Claims Tribunal, Nagercoil in M.C.O.P.No.47 of 2015, dated 08.01.2016.

(2.) Heard the learned Counsel appearing on either side and perused the records carefully.

(3.) It is a case of injury and the appellant/claimant, being dissatisfied with the compensation of Rs.1,95,000/- awarded by the tribunal, is before this Court, seeking enhancement. Though several grounds are raised in the memorandum of grounds, the main ground on which the appellant/claimant has filed this appeal is on quantum only.