MINOR S VISHNUPRIYA @ PRIYA Vs. A KENNADY

JUDGEMENT

(1.) Assailing over the judgment passed by the learned IV Additional Subordinate Judge, Motor Accident Claims Tribunal, Madurai, in M.C.O.P.No.1252 of 2008, dated 06.01.2014, 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. The Tribunal, after considering all the stated facts and circumstances, has awarded a sum of Rs.3,80,942/-. Being dissatisfied with the same, the appellant has preferred the instant civil miscellaneous appeal, seeking enhancement.