S.GANESHAMOORTHY Vs. W.JOSEPH SHIBU

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is directed against the award made in M.C.O.P.No.813 of 2018 dtd. 12/3/2025 on the file of the Motor Accident Claims Tribunal / Special District Court to deal with MCOP cases, Madurai.

(2.) The appellants / claimants, who were awarded with a compensation of Rs.14,18,300.00 (Rupees Fourteen Lakhs Eighteen Thousand and Three Hundred only) with interest at 7.5% per annum payable by the respondents 2 and 4, for the death of Shanmugaraj, consequent to an accident occurred on 2/1/2017, challenged the quantum of compensation awarded at by the Tribunal.

(3.) For the sake of convenience and brevity, the parties herein after will be referred to as per their status / ranking in the Tribunal.