(1.) THOUGH the matter is listed for admission, with the consent of learned counsel for both the parties, it is taken up for final hearing and is being disposed of by this judgment.
(2.) THE appellants dissatisfied with the quantum of compensation granted by the tribunal for the death of Sayappa, in a motor vehicle accident, 'have filed this appeal, seeking enhancement.
(3.) THE tribunal having held that the driver of the tractor was rash and negligent in driving the vehicle, granted a sum of Rs. 4,13,000/ - as compensation on all the heads. Dissatisfied with the award of compensation, the present is filed.