M. KANNIAPPAN Vs. CHITHIRAI VADIVU

JUDGEMENT

(1.) The claimants are the appellants in this Civil Miscellaneous Appeal. They are aggrieved by the impugned Judgment and Decree dated 17.12.2012 passed by the Motor Accidents Claims Tribunal at Chennai presided over by the X Additional and District Judge in M.C.O.P. No. 2091 of 2009.

(2.) By the impugned Judgment and Decree, the Tribunal has awarded a sum of Rs. 3,50,000/- as compensation as against the claim amount of Rs. 6,00,000/-, together with interest at 7.5% per annum from the date of the claim petition till the date of deposit, to the appellants/claimants.

(3.) During dependency of this appeal, the 1st appellant, the father of the deceased K. Murugan passed away and therefore an application was filed to record the other appellants as his legal representatives vide C.M.P. No. 7897 of 2020 which was allowed on 03.08.2020.