RAMAKRISHNAN Vs. K. MAHESBABU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been directed as against the award passed by the learned Motor Accident Claims Tribunal, Chief Judicial Magistrate, at Tiruchirappalli in M.C.O.P.No.495 of 2011 dtd. 28/6/2018 by the appellants/petitioners challenging the quantum of the award.

(2.) For the sake of convenience, the parties are addressed herein as per the rank in M.C.O.P.No.495 of 2011.

(3.) The brief facts leading to the filing of the Civil Miscellaneous Appeal is as follows:-