M RAJIV Vs. N SESHADRI

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 15.07.2010 passed by the Motor Accidents Claims Tribunal cum Sub-Court at Tirupattur, Vellore District in M.C.O.P.No.545 of 2004.

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

(3.) Aggrieved by the quantum of compensation under the Award dated 15.07.2010 passed in M.C.O.P.No.545 of 2004, the instant appeal has been filed by the claimant seeking enhancement of compensation.