SENTHILMURUGAN Vs. VENKATRAMAN

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, Sub Court, Aruppukottai, in M.C.O.P.No.116 of 2007 dated 23.12.2008, 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 and the claimant/injured, being dissatisfied with the compensation of Rs.1,13,725/- awarded by the tribunal, is before this Court, seeking enhancement.