R SINGARAVEL Vs. V VIJAYAKUMARI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Order and Decreetal Order dated 15.06.2007, made in M.C.O.P.No,670 of 2000, on the file of the Motor Accident Claims Tribunal, Additional District Judge, Fast Track Court-II, Salem, awarding a compensation of Rs.10,000/- with 7.5% interest per annum from the date of filing the petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Order, the appellant/Petitioner, Mr.R.Singaravel, has filed the above appeal praying for enhanced compensation.

(3.) THE first respondent remained absent in spite of summons and so he was set exparte.