K.PUSHPAVALLI Vs. D.RAMACHANDRA REDDY

JUDGEMENT

(1.) This appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dated 20.11.2012 passed by the Motor Accidents Claims Tribunal, IV Judge, Court of Small Causes, Chennai in MCOP No.2567 of 2010.

(2.) Unsatisfied with the quantum of compensation awarded by the Tribunal under the impugned award, this appeal has been filed by the claimants seeking enhancement.

(3.) A person, by name J.Vijayaraghavan, aged 27 years died on 11.04.2010 as a result of an accident caused by a vehicle insured with the second respondent.