MALLIKA Vs. D. JAGANATHAN

JUDGEMENT

(1.) The claimants are the appellants in this Civil Miscellaneous Appeal. They are aggrieved by the impugned Judgment and Decree dated 30.01.2010 passed by the Motor Accident Claims Tribunal (Fast Track Court), Namakkal in M.C.O.P.No.585 of 2007.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs.4,43,700/- as compensation together with interest at 7.5% p.a. from the date of filing of the claim petition till the date of deposit, to the appellants/claimants. The appellants/claimants have filed this Civil Miscellaneous Appeal for enhancement of compensation by another sum of Rs.1,00,000/-. Accordingly, they have paid the court fee of Rs.372.50/-.

(3.) Though the claim was originally filed under Section 166 of the Motor Vehicles Act, 1988 by the appellants/claimants, they subsequently filed I.A.No.208 of 2009 for converting the claim under Section 163(A) of the Act. The said amendment was also allowed by the Tribunal on 08.07.2009.