CHITRA Vs. CORRESPONDENT, PRABHAVATHY MATRICULATION SCHOOL

JUDGEMENT

(1.) This Appeal has been filed by the Claimants seeking for enhancement of Compensation awarded by the Third Additional District Court (Motor Accident Claims Tribunal), Kallakurichi (for short, the Tribunal below) in M.C.O.P. No.6 of 2019, dtd. 10/12/2021.

(2.) The case leading to filing of this Appeal is as follows:

(3.) Head Mr. N. Manoharan, learned Counsel for the Appellants and Mrs. R. Sreevidhya, learned Counsel for the 2nd Respondent-Insurance Company.