VIJAYALAKSHMI Vs. GOODWORTH SECURITIES

JUDGEMENT

(1.) With consent of both the counsels, this Civil Miscellaneous Appeal is taken up for hearing. Heard the learned counsels for the appellants and the 2nd respondent.

(2.) This Civil Miscellaneous Appeal has been filed against the impugned Order and Decree dated 22.09.2006 passed by the Motor Accident Claims Tribunal (Sub Court) Vellore, Vellore in M.C.O.P.No.57 of 2001.

(3.) By the impugned Order and Decree, the Tribunal has awarded a sum of Rs.8,20,500/- together with interest at 9% per annum from the date of filing of the claim petition, to the 1st and 2nd appellants. Aggrieved by the impugned and order, the 1st and 2nd appellants had originally filed this Civil Miscellaneous Appeal. Since the 1st appellant has died on 03.12.2016, the legal heirs of the 1st appellant were impleaded as 3rd to 5th appellants by an order dated 27.08.2019 of this Court.