K.KARUPPANAN Vs. ASHOKAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by claimant against the judgment and decree made in M.C.O.P.No.805 of 2008, dated 27.11.2014, on the file of the Motor Accident Claims Tribunal, Sub Court, Sankari.

(2.) The claimant/injured is the appellant herein, who has preferred the appeal for enhancement of compensation awarded by the Tribunal.

(3.) The brief case leading to the claim application is as follows: