A P BHOORASAMY Vs. P SHANKAR

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 27.03.2014 made in MCOP.No.2015 of 2011 on the file of the Motor Accident Claims Tribunal/Principal District Judge, Cuddalore, the petitioners/claimants have come forward with this present appeal seeking to enhancement of the award amount.

(2.) By consent, this civil miscellaneous appeal is disposed 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.