- (1.) Leave granted.
(2.) The appellant in the instant appeal is seeking enhancement of compensation awarded to him in M.C.O.P. No.597/2009 by the Motor Accident Claims Tribunal, Namakkal.
(3.) The brief facts of the case are:- On 18.11.2009, a lorry bearing Registration No. TN 27 0907 owned by Respondent No.1, while driven by his driver in a rash and negligent manner dashed TVS 50 (bearing Registration No. TN 28 X 4892) driven by the appellant from behind, due to which appellant sustained in the eye-brow, chest and multiple injuries all over the body. The second respondent herein is an insurance company with which the vehicle involved in the accident was insured.;