P. RAMESH (DIED) Vs. P. KALIYAMMAL

JUDGEMENT

(1.) The Appellant has preferred this Civil Miscellaneous Appeal as against the Award, dtd. 6/2/2020 made in M.C.O.P. No.58 of 2015 on the file of the Motor Accidents Claims Tribunal (Chief Judicial Magistrate), Namakkal.

(2.) Aggrieved by the insufficiency of Compensation awarded by the Tribunal, the Claimants have brought forth the above said Civil Miscellaneous Appeal.

(3.) In the impugned Award the Tribunal directed the Respondents to pay a sum of Rs.1,74,300.00 as Compensation together with an Interest at the rate of 7.5% per annum from the date of claim till realization and costs for the injuries sustained by the 1st Petitioner-P. Ramesh who met with an accident on 2/12/2014 at about 2.p.m.