PANDIAN Vs. G.THANGA RAVI

JUDGEMENT

(1.) (This Appeal has been taken up for hearing through Video Conferencing) This appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dated 28.06.2012 passed by the Motor Accident Claims Tribunal (Principal District Judge), Perambalur in M.C.O.P No.264 of 2008.

(2.) The Appellants unsatisfied with the quantum of compensation awarded by the Tribunal under the impugned award have preferred this appeal seeking enhancement.

(3.) The Tribunal under the impugned award has awarded a compensation of Rs.50,000/- to the Appellants/claimants for the injuries sustained by him on 12.04.2007 as a result of an accident caused by a vehicle owned by the first respondent and insured with the second respondent.