DEVI Vs. VENKIDUPATHY

JUDGEMENT

(1.) This appeal has been filed by the claimants seeking enhancement of compensation under the impugned Award dated 08.09.2014 passed by the Motor Accident Claims Tribunal, (Subordinate Judge, Gobichettipalayam) in MCOP.No.349 of 2013.

(2.) The Appellants/claimants unsatisfied with the quantum of compensation awarded by the Tribunal have preferred this appeal seeking for enhancement. They have also challenged the fixation of contributory negligence on the part of the deceased at 25% by the Tribunal.

(3.) The details of the assessment of compensation made by the Tribunal under the impugned award are as follows :-