SAKUNTHALA Vs. VIRAMANI

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/petitioners against the Award and Decree, dated 03.01.2005, made in M.C.O.P.No.1182 of 2002, on the file of the Motor Accident Claims Tribunal, Chief Judicial Magistrate Court, Salem, awarding a compensation of Rs.2,02,000/- together with interest at the rate of 9% per annum from the date of filing the petition till the date of payment of compensation.

(2.) HAVING not been satisfied with the said Award and Decree, the appellants/petitioners have filed the above appeal praying for additional compensation amount of Rs.1,00,000/-.

(3.) THE deceased was doing silver leg chain business and was earning not less than Rs.8,000/- per month. He was hale and healthy at the time of the said accident. He is the only earning member in the family. Further, the petitioners submitted that at the time of accident he was aged about 25 years and the first and third respondents are the owners of the vehicles, and the second and fourth respondents are the insurers of the vehicle. All are jointly and severally liable to pay a compensation of Rs.10,00,000/- with interest and costs to the petitioners.