COLLECTOR OF VELLORE DISTRICT Vs. S AMBEDKAR

JUDGEMENT

(1.) The above appeal has been preferred by the Appellants as against the award and decree passed in M.C.O.P. No. 382 of 2007, dated 21.4.2009 on the file of the Motor Accidents Claims Tribunal (Additional District and Sessions Court/Fast Track Court), Vellore, awarding a compensation of Rs. 3,47,250/- with interest at the rate of 9% per annum from the date of filing of the claim petition till the date of payment of compensation.

(2.) Aggrieved by the same, the Appellants have come forward with the present appeal to set aside the Award.

(3.) The short facts of the case are as follows: