P EASWARI Vs. S R DURAISAMY

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum compensation awarded by the Motor Accident Claims Tribunal (Chief Judicial Magistrate) Erode in its Award dated 20.07.2010, passed in M.C.O.P.No.176 of 2010.

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

(3.) Aggrieved by the Award dated 20.07.2010, passed in M.C.O.P.No.176 of 2010, the instant appeal has been filed by the claimant seeking enhancement of compensation.