E DEVENDRAN Vs. HELLO CHENNAI WATER PRIVATE LTD

JUDGEMENT

(1.) The instant appeal has been filed by the Appellant seeking enhancement of compensation under the Award dated 21.09.2007, passed by the Motor Accidents Claims Tribunal, IIIrd Judge, Court of Small Causes at Chennai in M.C.O.P.No.4401 of 2004.

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

(3.) Aggrieved by the Award dated 21.09.2007, passed in M.C.O.P.No.4401 of 2004, the instant appeal has been filed by the claimant seeking enhancement of compensation.