K SHYAMSUNDAR Vs. K R MOHAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 12.09.2005 passed by the Motor Accident Claims Tribunal (Court of Additional District Judge Fast Track Court No.5) Chennai, in M.C.O.P.No.3161 of 2001.

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

(3.) Heard, Mr.K.Varadha Kamaraj, learned Counsel for the Appellant and Mr.J.Chandran, learned Counsel for the second respondent. The first respondent has remained ex-parte before the Tribunal as well as this Court.