M NEELAKANDAN Vs. K G RAMAMOORTHY

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation awarded by the Motor Accidents Claims Tribunal, (V Judge, Small Causes Court) Chennai in its judgment and decree passed in MACT.O.P.No. 338 of 2005 dated 18.09.2009.

(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 instant appeal has been filed by the Appellant seeking enhancement of compensation.