S. ANANDHAN Vs. T. SUMATHI

JUDGEMENT

(1.) The Appeal has been filed against Judgment and Award of the Motor Accident Claims Tribunal at Salem (In the Court of the Special District Judge), Salem made in MCOP.No.311 of 2018, dtd. 4/11/2020.

(2.) The claim Petitioners are the Appellants herein and they filed this Appeal, seeking enhancement of compensation awarded in MCOP.No.311 of 2018 on the file of the Motor Accident Claims Tribunal at Salem (In the Court of the Special District Judge), Salem. For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The legal representatives of the deceased Sethuraman filed MCOP.No.311 of 2018 on the file of the Motor Accident Claims Tribunal at Salem (In the Court of the Special District Judge), Salem, seeking compensation and filed this Appeal on the point of negligence and quantum.