JUDGEMENT
Abdul Quddhose,J. -
(1.)This appeal has been filed by the claimant seeking enhancement of compensation under the impugned award dated 14.07.2011 passed by the Motor Accidents Claims Tribunal, Fast Track Court IV, Bhavani, Erode district in MCOP No.466 of 2009.
(2.)The appellant / claimant unsatisfied with the quantum of compensation awarded by the Tribunal under the impugned award has preferred this appeal seeking for enhancement.
(3.)The Tribunal under the impugned award directed the respondents to pay the appellant / claimant a compensation of Rs. 1,82,000/- together with interest and costs as detailed below :-
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