D.INDHARANI Vs. A.SRINIVASAN

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the award dated 20.10.2011 made in M.C.O.P.No.157 of 2010 on the file of the Motor Accidents Claims Tribunal, Sub Court, Perundurai.

(3.) The appellants are the petitioners 1 to 3 in M.C.O.P.No.157 of 2010 on the file of the Motor Accidents Claims Tribunal, Sub Court, Perundurai. The appellants along with respondents 7 and 8 filed the above said claim petition claiming a sum of Rs.20,00,000/- as compensation for the death of one Devarajan, who died in the accident that took place on 25.03.2010.