NIRAIKULATHUPANDI Vs. RENGARAJ

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred challenging the Award, dtd. 7/12/2024 passed in MCOP.No.68 of 2021 by the Motor Accident Claims Tribunal/Additional District Judge, Virudhunagar.

(2.) The petitioners/claimants in M.C.O.P.No.68 of 2021 have preferred the appeal seeking for enhancement of compensation. The respondents herein are respondents 1 and 2 in the claim petition.

(3.) For the sake of convenience, the parties as arrayed in M.C.O.P.No.68 of 2021 are adopted hereunder.