CHANDRAN Vs. R GANDHI

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the award dated 17.04.2006 in M.C.O.P.No.230 of 2005, on the file of the Motor Accident Claims Tribunal (Additional Special Court) at Krishnagiri.

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

(3.) Aggrieved with the quantum of compensation awarded by the Tribunal, the instant appeal has been filed by the claimant seeking enhancement of compensation.