R RAJENDRAN Vs. M JAGIR HUSSAIN

JUDGEMENT

(1.) THESE Civil Miscellaneous Appeals are filed against the Judgment and Decree made in MCOP No.193 of 1996 dated 24.06.1999 on the file of the Motor Accidents Claims Tribunal, Sub Court, Cuddalore.

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

(3.) LEARNED counsel appearing for the claimant submitted that the Tribunal has awarded a very meagre sum as compensation. It is also submitted that the Tribunal had not considered the relevant materials and evidence and hence the compensation awarded by the Tribunal is unjustified and unreasonable. Further it is submitted that this is a fit case for enhancement.