ADAM Vs. E DILLI BABU

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 29.03.2010 passed by the Motor Accident Claims Tribunal, IVth Court of Small Causes, Chennai in M.C.O.P.No.1199 of 2006.

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

(3.) Aggrieved by the Award dated 29.02010 passed in M.C.O.P.No.1199 of 2006, the instant appeal has been filed by the claimant seeking enhancement of compensation.