KUTTY ISABELLA Vs. K DEIVASIGAMANI

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 21.03.2003 made in M.C.O.P.No.433 of 1997 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court No.V, Sub Court, Tiruvallur.

(3.) The appellants are the claimants in M.C.O.P.No.433 of 1997 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, Fast Track Court No.V, Sub Court, Tiruvallur. They filed the above said claim petition claiming a sum of Rs.10,00,000/- as compensation for the death of one Jaisingh, who died in the accident that took place on 09.10.1997.