CHANDRAN Vs. U.ENKELS

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 13.07.2011 made in M.C.O.P.No.536 of 2009 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court, Fast Track Court No.I, Coimbatore.

(3.) The appellants are the claimants in M.C.O.P.No.536 of 2009 on the file of the Motor Accident Claims Tribunal, Additional District and Sessions Court, Fast Track Court No.I, Coimbatore. They filed the above said claim petition, claiming a sum of Rs.12,00,000/- as compensation for the death of their son viz., Pradeepkumar, who died in the accident that took place on 29.07.2008.