V. CLARA Vs. U. SAHUL HAMEED

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dtd. 2/6/2011 passed by the Motor Accident Claims Tribunal (I Fast Track Court at Chennai) in MCOP.No.282 of 2008.

(2.) Heard Mr.T.G.Balachandran, learned counsel for the Appellants/claimants and Mr.D.Nadhamuni, learned counsel for the second respondent/ Insurance Company. The first respondent has remained exparte both before the Tribunal as well as this Court.

(3.) The Appellants/claimants unsatisfied with the quantum of compensation awarded by the Tribunal have preferred this Appeal seeking for enhancement. The details of the compensation awarded by the Tribunal to the Appellants/claimants are as follows: <IMG>JUDGEMENT_293_LAWS(MAD)6_2021_1.jpg</IMG>