MANNANKATTI Vs. V A SUKKUR

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/petitioners against the Award and Decree, dated 04.02.2003, made in M.C.O.P.No.967 of 2002, on the file of the Motor Accident Claims Tribunal, Fast Track Court No.II, Ranipet, Vellore District, awarding a compensation of Rs.1,40,000/- with 9% 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 additional compensation of Rs.90,000/-.

(3.) HENCE, the petitioners have claimed a compensation of Rs.2,50,000/- from the first respondent, the owner of the said car involved in the accident and the second respondent, its insurer, with interest and costs under Section 166 of the Motor Vehicles Act.