(1.) The matter is heard through Video-Conferencing .
(2.) This Civil Miscellaneous Appeal has been filed against the award dated 03.08.2012 made in M.C.O.P.No.279 of 2010 on the file of the Motor Accident Claims Tribunal, II Additional District Court, Poonamallee, Tiruvallur.
(3.) The appellants are the claimants in M.C.O.P.No.279 of 2010 on the file of the Motor Accident Claims Tribunal, II Additional District Court, Poonamallee, Tiruvallur. They filed the said claim petition under Section 163(A) of the Motor Vehicles Act, claiming a sum of Rs.10,00,000/- as compensation for the death of one Jaishankar, who died in the accident that took place on 13.02.2010.