P.S. SANTHA Vs. SYED SULAIKAN

JUDGEMENT

(1.) Aggrieved by the Compensation granted by the Motor Accident Claims Tribunal (Small Cause Court) at Chennai in M.A.C.T.O.P. No.5106 of 2001, dtd. 22/9/2004, the Claimants are before this Court.

(2.) Brief facts which are necessary for disposal of this Appeal are as follows:

(3.) Before the Tribunal, the Appellants examined two Witnesses viz., PW1 and PW2 and marked four Documents viz., Ex.P1 to Ex.P4. On the side of Respondents they examined two Witnesses viz., RW1 & RW2 and marked one document viz., Ex.R1. After adjudication, the Tribunal awarded a sum of Rs.3,32,080.00 as Compensation to the Claimants. Not satisfied with the same, the present Appeal has been filed by the Claimants seeking enhancement.