M SUNDARAMOORTHY Vs. LARSEN AND TOURBO LTD

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal has been filed by the appellant/claimant against the Award and Decree, dated 31.05.2005, made in M.C.O.P.No.439 of 2001, on the file of the Motor Accident Claims Tribunal, Additional District Court, Fast Track Court No.II, Kancheepuram, awarding a compensation of Rs.3,66,860/- together with 9% interest per annum, from the date of filing the claim petition till the date of payment of compensation.

(2.) Having not been satisfied with the said Award and Decree, the appellant/claimant has filed the above appeal praying additional compensation of Rs.3,50,000/-.

(3.) The short facts of the case are as follows: