D MUTHUKUMARAN Vs. R JEYA RAMAN

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the learned III Additional Subordinate Judge, Motor Accident Claims Tribunal, Madurai, in M.C.O.P.No.1844 of 2000, dated 09.03.2009, 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.3,87,363/- awarded by the Tribunal, is before this Court, seeking enhancement.