A. P. MURUGAN Vs. S. TAMIZHARASI

JUDGEMENT

(1.) This appeal has been filed by the claimants seeking enhancement of the compensation under the impugned award dtd. 12/11/2010 passed by the Motor Accident Claims Tribunal (Principal District Judge), Krishnagiri in MCOP.No.651 of 2008.

(2.) A person by name Tamilarasi (Minor), died on 27/6/2007 as a result of an accident caused by a vehicle owned by the first respondent and insured with the second respondent.

(3.) The appellants are the dependents (parents) of the deceased minor. They have preferred a claim before the Motor Accidents Claims Tribunal (Principal District Judge) Krishnagiri in MCOP No.651 of 2008, seeking a compensation of Rs.8,00,000.00 for the death of minor Tamilarasi.