S. MURALIKRISHNAN Vs. R.S. SIVA KUMAR

JUDGEMENT

(1.) THOUGH notices were served on the respondents, there is no representation on their behalf.

(2.) DISSATISFIED with the award of compensation of Rs.60,000/ - for a total claim of Rs.2,00,000/ - by order dated 05.08.2004 passed in M.V.O.P.No.138 of 2000 by the Motor Accidents Claims Tribunal cum District Judge, Chittoor (the Tribunal, for brevity), the claimant preferred this appeal seeking enhancement of compensation.

(3.) THE brief facts of the case are as follows: -