J SELVAM @ DHIVYA RAJ SELVAM Vs. N ANBUMANI

JUDGEMENT

(1.) The instant appeal has been filed by the Claimant, challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Small Causes Court No.III) in M.C.O.P.No.228 of 2006 by its judgment and decree dated 28.10.2009.

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

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the Appellant/Claimant has preferred the instant appeal before this Court seeking enhancement of compensation.