A MOHAMED GOUSE Vs. A S SHANMUGAM

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/petitioners against the Award and Decree, dated 04.09.2006, made in M.C.O.P.No.829 of 2004, on the file of the Motor Accident Claims Tribunal, Additional District Judge/Sub-Judge (Essential Commodities Act), Salem, awarding a compensation of Rs.2,00,000/- together with 7.5% 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/petitioners have filed the above appeal praying for enhancing compensation amount.

(3.) REGARDING the said accident, a criminal case has been registered by the Traffic Investigating Wing Police, in Crime No.32/2004, under Sections 279 and 304(A) of I.P.C, against the driver of the vehicle bearing registration No.TN30 E4905.