MURUGAMMAL Vs. M. MUTHUKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.74 of 2014 dated 23.12.2016, on the file of the Motor Accident Claims Tribunal (Special Sub Judge), Dindigul.

(2.) The appellants herein are the petitioners and the respondents herein are the respondents in the claim petition. The appellants herein have filed a claim petition in M.C.O.P.No.74 of 2016, claiming compensation for the death of one Sivakumar in an accident that took place on 28.01.2010. The Tribunal has awarded a sum of Rs.9,48,000/- (Rupees Nine Lakhs and Forty Eight Thousand only) as compensation. Against which, the appellants herein have preferred this appeal.

(3.) A brief substance of the claim petition in M.C.O.P.No.74 of 2014 is as follows: