A. GUNASEKAR @ GUNASEKARAN Vs. U. MUTHUKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the injured claimant aggrieved over the quantum of Compensation awarded by the Motor Accidents Claims Tribunal in M.C.O.P. No.810 of 2013, by Order dated 9.8.2016, to the tune of Rs. 3,35,000 for the Disability sustained by him due to the injuries caused in the accident that occurred on 7.12.2012.

(2.) Heard the learned Counsel for the Appellant and the learned Counsel for the 2nd Respondent.

(3.) Since the Appeal has been filed by the Claimant, the liability issue is not gone into, as it has already attained finality.