THIRUPADHI Vs. R BASKARAN

JUDGEMENT

(1.) The instant appeal has been filed by the claimant seeking enhancement of compensation under the impugned Award dated 19.01.2010 passed by the Motor Accidents Claims Tribunal, Chief Judicial Magistrate, Krishnagiri in M.C.O.P.No.465 of 2006.

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

(3.) Heard, Mr.Mukund R.Pandiyan, learned Counsel for the Appellant and Mrs.R.Sree Vidya, learned Counsel for the second respondent. The first respondent being the owner of the tanker lorry has remained exparte both before the Tribunal as well as this Court.