M.SUGUNA Vs. R.VIJAYALAKSHMI

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 02.04.2014 made in M.C.O.P.No.3343 of 2009 on the file of the Motor Accidents Claims Tribunal, Special Sub Court No.I, Chennai.

(3.) The appellants are the claimants in M.C.O.P.No.3343 of 2009 on the file of the Motor Accidents Claims Tribunal, Special Sub Court No.I, Chennai. They filed the above said claim petition claiming a sum of Rs.10,00,000/- as compensation for the death of one K.Mari, who died in the accident that took place on 26.08.2009.