RANGANAYAKI Vs. RAJENDRAN

JUDGEMENT

(1.) AGGRIEVED by the award of the Motor Accident Claims Tribunal, Fast Track Court No. V, Coimbatore at Tiruppur dated 10. 12. 2003 made in MCOP. No. 264 of 2001, the owner and the insurer of the vehicle in question have filed this appeal.

(2.) IN respect of death of one Gopinath in a motor vehicle accident that took place on 18. 02. 2001, the respondents herein/claimants, prayed for a compensation of a sum of Rs. 5 lakhs. The Tribunal, based on the materials placed, passed an award for a sum of Rs. 3,82,000/- with interest at the rate of 9% per annum from the date of petition till date of deposit. Questioning the same, present appeal has been filed.

(3.) EVEN at the stage of admission, the respondents are represented by counsel. Heard the learned counsel for the appellants as well as respondents.