T THIRUPATHI Vs. V SELLADURAI

JUDGEMENT

(1.) This memorandum of Civil Miscellaneous Appeal is directed against the award dated 19.04.2002 and made in M.C.O.P. No. 344 of 2001, on the file of the learned Second Additional Sub Judge, Madurai, passing an award of Rs. 72,000/- with interest at the rate of 9% per annum from the date of petition viz., 03.10.1997 till the date of payment. It is also directed that the amount shall be deposited within a period of two months. Impugning the award, the claimant has come forward with this appeal for enhancement of compensation.

(2.) For easy reference the appellant may hereinafter be referred to as petitioner. The respondents 1 and 2 herein may hereinafter be referred to as respondents 1 and 2 as in the case of the claim petition in M.C.O.P. No. 344 of 2001.

(3.) The related facts and circumstances which giving rise to the memorandum of Civil Miscellaneous Appeal may be summarised briefly as follows: