SANTHIYA Vs. CHANDRASEKARAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal (Addl. District Judge-cum-Fast Track Court No.V), Coimbatore at Tirupur in its Award dated 31.01.2011, passed in M.C.O.P. No.17 of 2008.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Aggrieved by the Award dated 31.01.2011, passed by the Motor Accident Claims Tribunal in M.C.O.P. No.17 of 2008, the instant appeal has been filed by the claimant seeking enhancement of compensation.