K MADHESWARI,; K SAKTHIVEL,; K BOOBALAM AND DHANABAL Vs. C DEVARAJ AND THE MANAGING DIRECTOR, TAMILNADU STATE TRANSPORT CO LTD

JUDGEMENT

(1.) The appeal is preferred by the claimants against the award dated 08.12.2003 made in M.C.O.P No. 241 of 2003 by the Motor Accident Claims Tribunal, First Additional District Court, Erode.

(2.) Background facts in a nutshell are as follows:

(3.) The learned Counsel appearing for the claimants vehemently contented that the award passed by the Tribunal is very low and meagre. The Tribunal has not considered the relevant material and ought to have awarded compensation claimed by the claimants and also not followed the principles of assessment before passing the award. Further, the Tribunal has not awarded any sum towards loss of love and affection to the children and also transportation. Therefore, the order passed by the Tribunal is not in accordance with law and it is a fit case for enhancement.