D SELVANATHAN Vs. DEVI CABS

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 29.12.2006 passed by the Motor Accident Claims Tribunal, Subordinate Court, Poonamallee in M.C.O.P.No.93 of 2005.

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

(3.) Heard, Ms.Y.Jayanthi Bhaskar, learned Counsel for the Appellant and Mr.J.Chandran, learned Counsel for the second respondent. The 1st respondent has remained ex-parte, both before the Tribunal as well as this Court.