E C KUMANAN Vs. P PREMA

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal (VI Small Causes Court), Chennai in its Judgment and Decree dated 04.07.2007, passed in MACT.OP.No.4047 of 2004.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Aggrieved by the quantum of compensation awarded under the impugned Award, the instant appeal has been filed by the Appellant/claimant seeking enhancement of compensation.