KOILPILLAI Vs. SAMUTHIRAPANDI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the judgment and decree made in M.C.O.P.No.935 of 2003 dated 21.04.2005, on the file of the Motor Accident Claims Tribunal, I Additional District Judge, Tirunelveli.

(2.) The appellants were claimants in M.C.O.P.NO.935 of 2003 before the Motor Accident Claims Tribunal, I Additional District Judge, Tirunelveli. The husband of the first appellant died in a road accident while he travelled as a load man in a tractor attached with a trailer, a goods carriage, on 22.07.2003. The tractor cum trailer was insured with the second respondent Insurance Company. While the first appellant is the wife of the deceased, the second and fourth appellants are the daughters of the deceased and the third appellant is the son of the deceased. The Tribunal passed an award dated 21.04.2005 granting Rs.1,95,000/- as compensation with 9% interest from the date of application and costs and the second respondent is directed to pay the compensation amount. The appeal is filed by the claimants seeking enhancement of compensation from Rs.1,95,000/- to Rs.5,00,000/-.

(3.) Heard Mr.T.Selvakumaran, learned Counsel for the appellants and perused the records.