A VASUDEVAN Vs. SUBBAIA GOUNDER

JUDGEMENT

(1.) The Appellants/ Respondents 1 and 2 have preferred the Civil Miscellaneous Appeal as against the award dated 30.11.2004 in M.C.O.P. No. 1031 of 1998 passed by the the Motor Accident Claims Tribunal-cum-Additional District Court (Fast Track Court-V), Coimbatore at Tiruppur.

(2.) The Tribunal-cum-Additional District Judge (Fast Track Court-V), Coimbatore, while passing an award, has granted a total sum of Rs. 12,57,000/- as compensation together with interest at 9% per annum from the date of filing of the petition till the date of realisation and has directed the Appellants to pay the aforesaid compensation amount jointly and severally and ordered that 5% of the compensation amount shall be paid to each of Respondents Nos. 1 and 2/Claimants No. 1 and 2 and 45% of compensation amount shall be paid to each of Respondents No. 3 and 4/minor claimants by permitting the claimants to draw the interest once in six months and further directed that the compensation amount awarded to the minor claimants shall be deposited in a nationalised Bank till they attain majority.

(3.) Being aggrieved against the award passed by the Claims Tribunal/Additional District Judge (Fast Track Court No. V), Coimbatore at Tiruppur, the Appellants have preferred this civil miscellaneous appeal before this Court.