SAKUNTHALA Vs. S KAMALA

JUDGEMENT

(1.) THE appellants have preferred this appeal against the order dated 27.9.1996, passed by the Motor Accidents Claims Tribunal, Villupuram, in M.C.O.P.No.493/1995, having not satisfied with the quantum of compensation.

(2.) THE Tribunal has passed the award for a sum of Rs.1,00,000/-. THE appellants/Petitioners, who are the wife and children of the deceased Muthukrishnan, who died in the accident, have claimed a sum of Rs.3,50,000/-.