CHINNAMMAL Vs. T SUBRAMANIAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimants seeking enhancement of the award, dated 22.8.2005 passed in M.C.O.P. No. 319 of 2002 on the file of the Motor Accident Claims Tribunal, Principal District Judge, Dindigul.

(2.) It is a case of fatal accident. The brief facts of the case is as follows:

(3.) In support of the claim, the wife of the deceased was examined as P.W.1. One eye-witness was examined as P.W.2. Exs. P-1 to P-4 were marked on the side of the claimants, the details of which are as follows: