KANNAGI Vs. SANGANI DURGA PRASAD

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 28.09.2015 made in MCOP.No.458 of 2014 on the file of the Motor Accident Claims Tribunal/III Additional District Judge, Puducherry, the petitioners/claimants have come forward with this present appeal seeking to enhancement of the award amount.

(2.) With both parties consent, the matter is disposed of at the stage of admission itself.

(3.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.