G. PAPPATHI Vs. M. VELAYUTHAM

JUDGEMENT

(1.) This appeal has been filed by the claimants seeking enhancement of compensation under the impugned Award dated 27.02.2014 passed by the Motor Accident Claims Tribunal, IV Court of Small Causes, Chennai in M.C.O.P.No.4573 of 2012.

(2.) Heard Mr.R.Kalai Arasan, learned counsel for the Appellants and Mr.E.Rajadurai, learned counsel for the second respondent. The first respondent has remained exparte both before the Tribunal as well as this Court.

(3.) The Motor Accident Claims Tribunal under the impugned Award has directed the second respondent Insurance Company to pay the Appellants/claimants a compensation of Rs.6,86,000/- together with interest and cost for the death of G.Rajendran as a result of an accident on 13.09.2012 caused by a vehicle owned by the first respondent and insured with the second respondent.