K. PITCHAIMUTHU Vs. ABT LTD

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed as against the Order passed in M.C.O.P. No.38 of 2009 on the file of the Motor Accident Claims Tribunal (District Judge), Karur wherein the Claimants have filed the above Claim Petition for death of the wife of the First Appellant and mother of the Appellants 2 to 6 herein.

(2.) The Tribunal has awarded a sum of Rs.1,35,000.00 towards Compensation @ 7.5% interest from the date of filing of the Petition till the date of realization with proportionate Costs. As against the Award passed by the Tribunal, the present Appeal has been preferred by the Appellants/ Petitioners.

(3.) For the sake of convenience and brevity, the parties herein after will be referred to as per their status/ranking in the Tribunal.