COLLEEN M VAIL Vs. D G KANNAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/petitioner against the Award and Decree, dated 24.08.2001, made in M.C.O.P.No.378 of 1999, on the file of the Motor Accident Claims Tribunal, Vth Small Causes Court, Chennai, awarding a compensation of Rs.30,000/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellant/petitioner has filed the above appeal praying to set aside the Order passed by the Tribunal and to enhance the compensation to Rs.1,00,000/-.

(3.) THE first respondent did not enter appearance before the Tribunal.