S NEELAVANAN Vs. VENKATESAN

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed by the claimant against the decree and judgment dated 07. 07. 1999 made in MCOP No. 2808 of 1993 on the file of the Motor accidents Claims Tribunal (III Court of Small Causes), madras.

(2.) THE background facts in a nutshell are as follows:-

(3.) LEARNED counsel appearing for the claimant submitted that the Tribunal awarded only a meagre compensation and nothing was awarded towards loss of earning from 22. 04. 1993 to 21. 10. 1993, transport to hospital, extra nourishment and medical expenses. It is also submitted that the Tribunal has awarded a meagre amount of Rs. 10,000/-towards pain and suffering, against the claim of Rs. 30,000/ -. Therefore it is a fit case for enhancement and the award passed by the Tribunal is not in accordance with law.