S LAKHSMI Vs. P J VALSAMMA

JUDGEMENT

(1.) Being dissatisfied with the claim of Rs. 3,60,000/-as against the actual claim of Rs. 25,00,000/-, dated 12.02.2002 and made in MCOP No. 131 of 2001, on the file of the Motor Accidents Claims Tribunal (Principal District Court), Karur, the claimants have come forward with this Civil Miscellaneous Appeal for enhancement.

(2.) The facts leading the Appellants to come forward with this Civil Miscellaneous Appeal is as under:

(3.) The Respondents 1 and 2 being the owner and the Insurer of the lorry, had contested the claim petition on various grounds.