VASANTHI Vs. MOHAMMED KUNHI

JUDGEMENT

(1.) The appeal though listed for admission, with the consent of the learned counsel for both parties, the same is heard and disposed of by this order.

(2.) This appeal is preferred by the claimants - appellants who are the legal representatives of the deceased Ashok Kumar seeking enhancement of compensation awarded by the Tribunal. By its judgment dated 16.09.2013 in MVC No.1054/2011, the Tribunal has awarded compensation in a sum of Rs.12,66,100/- to the claimants - legal representatives of deceased. Being not satisfied with the said compensation, the claimants have filed this appeal seeking enhancement of compensation.

(3.) Heard the learned counsel for the claimants - appellants as well as the learned counsel for the respondents and perused the impugned judgment as well as the material on record.