LAWS(MAD)-2021-7-5

P. LAKSHMI Vs. ADAM BASHA

Decided On July 01, 2021
P. LAKSHMI Appellant
V/S
Adam Basha Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed for enhancement of compensation granted by the Tribunal in the award dated 01.03.2014 made in M.C.O.P.No.5787 of 2011, on the file of the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai.

(2.) The appellants are the claimants in M.C.O.P.No.5787 of 2011, on the file of the Motor Accidents Claims Tribunal, II Small Causes Court, Chennai. The claimants filed the above said claim petition, claiming a sum of Rs.15,00,000/- as compensation for the death of one P.Ponpandi, who died in the accident that took place on 28.10.2011.

(3.) After passing the award, the Father of the deceased P.Ponpandi viz., Periyasamy died.