S. PARMINAL BEEVI Vs. V. SUBRAMANIAN

JUDGEMENT

(1.) The Claimants filed this Appeal challenging the quantum of the Award passed in M.C.O.P. No.50 of 2018, dtd. 11/12/2018, by the Motor Accident Claims Tribunal (Chief judicial Magistrate), Virudhunagar at Srivilliputhur.

(2.) The Claimants filed the Claim Petition in M.C.O.P. No.50 of 2018, claiming a sum of Rs.95,00,000.00 (Rupees Ninety Five Lakhs only) as Compensation for the death of the husband of the First Petitioner. By the Award, dtd. 11/12/2018, the Tribunal awarded a sum of Rs.23,98,000.00 (Rupees Twenty Three Lakhs and Ninety Eight Thousands only) as Compensation along with 7.5% Interest from the date of filing of the Claim Petition.

(3.) Facts of the case: