ANGAMUTHU Vs. C. SINRAJ

JUDGEMENT

(1.) This appeal is preferred by the appellant/claimant against the award of a sum of Rs.4,30,000/- towards compensation due to the injuries sustained by him in a motor vehicle accident.

(2.) The case in brief, is as follows:

(3.) Challenging the same, the appellant-claimant has filed the present Civil Miscellaneous Appeal for enhancement of compensation.