N MUNIAPPAN Vs. A SRIDHAR

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal cum Additional District Court, Dharmapuri, in M.C.O.P.No.131 of 2005 dated 08.07.2008.

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

(3.) Aggrieved by the Award dated 08.07.2008 in M.C.O.P.No.131 of 2005 passed by the Motor Accident Claims Tribunal, the instant appeal has been filed by the Appellant.