N JAYANTHI Vs. P KUMARASAMY

JUDGEMENT

(1.) The Appellants/Claimants have preferred the present Civil Miscellaneous Appeal as against the Award, dated 22.02.2003 in M.C.O.P. No. 853 of 1999, passed by the Motor Accident Claims Tribunal/Principal District Judge, Tiruvannamalai.

(2.) The Claims Tribunal/Learned Principal District Judge, Tiruvannamalai, while passing the impugned Award, dated 20.02.2003 in M.C.O.P. No. 853 of 1999, has among other things observed that 'the Appellants/Claimants are entitled to receive a compensation of Rs. 3,02,000/-together with interest at 9% per annum from the date of filing of the petition till date of realisation, payable by the Respondents 1 and 2, jointly and severally and resultantly, passed an Award thereto.

(3.) Being dissatisfied with the quantum of Award passed by the Claims Tribunal/Learned Principal District Judge, Tiruvannamalai in MCOP No. 853 of 1999, the Appellants/Claimants as an aggrieved persons have projected this Civil Miscellaneous Appeal before this Court.