ESAKKITHAI Vs. EISON NOWER

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is directed against the award, dtd. 6/8/2019, passed in M.C.O.P.No.237 of 2015 by the Motor Accident Claims Tribunal / Special Sub Court, Tirunelveli.

(2.) The claimants are the appellants herein, seeking enhancement of compensation.

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