PAVATHAL Vs. THIRUMURUGAN

JUDGEMENT

(1.) Claim petitioners are the appellants herein seeking enhancement of compensation awarded by the Motor Accident Claims Tribunal (Special District Judge), Erode, vide judgment and decree dtd. 10/12/2021 in MCOP No.655 of 2018.

(2.) For the sake of convenience, the parties are hereinafter referred to as per their ranking before the claims tribunal.

(3.) The factum of the accident, the manner of the accident and the negligence on the part of the driver of the offending vehicle, are not disputed and hence, the findings of the tribunal are confirmed.