M RANJITHAM Vs. AMUTHA MOORTHY

JUDGEMENT

(1.) The instant appeal has been filed by the Claimant, before the Motor Accidents Claims Tribunal, challenging the Award dated 15.07.2010 passed by the Motor Accidents Claims Tribunal Additional District Judge, Krishnagiri in M.C.O.P.No.896/2007.

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

(3.) Aggrieved by the quantum of compensation awarded by the Tribunal, the Appellant/Claimant has preferred the instant appeal seeking enhancement of compensation.