G K PARVATHI Vs. KRISHNAMURTHY

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/claimants against the Award and Decree, dated 25.04.2001, made in M.C.O.P.No.1758 of 1996, on the file of the Motor Accident Claims Tribunal, IV Small Causes Court, Chennai, awarding a compensation of Rs.3,12,000/- with 9% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree, the appellants/claimants have filed the above appeal praying for enhanced compensation.

(3.) HENCE, the first and second respondents, the owners of the lorry bearing registration No.AP16 U3348 and the third respondent as its insurer are vicariously liable to pay compensation to the petitioners. The petitioners have claimed a compensation of Rs.5,00,000/- with costs from the respondents under Section 166 of Motor Vehicles Act and Rule 3 of M.A.C.T.Rules.