C PANDI Vs. M HARIHARA UMA SANKAR

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed against the judgment and decree passed by the learned Additional District Judge,Fast Track Court No.I, Motor Accidents Claims Tribunal, Madurai, in M.C.O.P.No.955 of 2006 dated 09.12.2010.

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent and perused the records carefully.

(3.) It is a case of injury and the appellant/claimant, being dissatisfied with the compensation of Rs. 1,54,000/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellant, he was aged about 37 years at the time of accident and was a vegetable merchant, earning not less than Rs. 500/- per day. Other than that, he was also working as a labour/Spinner in Sri. Meenakshi Mills, Paravai, Madurai, earning about Rs. 6,400/- per month. Due to the accident in question, which is not disputed, he sustained grievous injuries, however, the Tribunal has awarded only a minimal sum. Therefore, he prays for interference of this Court.