T VIJAYKANTH Vs. S VIJU

JUDGEMENT

(1.) Assailing over the judgment passed by the Motor Accident Claims Tribunal, (II Additional Sub Court), Nagercoil, in M.C.O.P.No.8 of 2006, dated 07.06.2011, the present civil miscellaneous appeal has been filed.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of injury. The accident took place on 25.07.2004 and in consequence to the same, the first appellant herein/victim sustained grievous injuries, who, in turn, along with his father-cum-natural guardian have filed the claim petition. The tribunal, after appreciating the facts and stated circumstances, has awarded a sum of Rs.7,52,000/- as compensation. Being dissatisfied with the same, the appellants/claimants are before this Court, seeking enhancement.