GANAPATHI Vs. S SAKTHIVEL

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the Award dated 22.2.2010 passed by the Motor Accident Claims Tribunal (Sub Court, Thiruchengode) in MCOP.No.76 of 2009.

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

(3.) Heard Mr.R.Marudhachalamurthy, learned counsel for the appellant and M/s.N.B.Surekha, learned counsel for the 2nd respondent.