LAWS(MAD)-2022-5-59

MARIAMMAL Vs. TRANS TRAI INDIA LIMITED

Decided On May 06, 2022
MARIAMMAL Appellant
V/S
Trans Trai India Limited Respondents

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award, dtd. 8/8/2011, passed in M.C.O.P.No.231 of 2011 by the Motor Accident Claims Tribunal / Fast Track Court No.2, Tirunelveli.

(2.) The claim petitioners are the appellants herein, seeking enhancement of compensation awarded in M.C.O.P.No.231 of 2011. The claim petitioners filed the claim petition in M.C.O.P.No.231 of 2011 for the death of Muthiyappan, who worked as a Security Assistant in ISS SDB Security Service Private Limited, Tuticorin and died in the road accident on 12/1/2011.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Tribunal.