M.ZAHARAN JABEEN ISMAIL Vs. S.SREENIVASULU

JUDGEMENT

(1.) The judgment and decree dated 14.07.2015 passed in M.C.O.P. No.1761 of 2011 by the learned Special District Judge, Special District Court-cum-Motor Accidents Claims Tribunal, Salem, is under challenge in the present Civil Miscellaneous Appeal.

(2.) The claimants, who are the appellants herein, have filed the present Civil Miscellaneous Appeal, seeking enhancement of compensation.

(3.) The accident occurred on 17.09.2008 at about 11.30 Hours at Dharmapuri to Salem Main Road, near Dr.Subramanian Thottam. The Devattipatti Police Station registered a case in Crime No.438 of 2008 under Sections 279, 337 and 304 (A) of IPC.