SANTHOSAM AND OTHERS Vs. S. RAJKUMAR AND ANOTHER

JUDGEMENT

(1.) Heard Mr. D.P. Sundararaj for Mr. A. Sivaji, learned counsel for the appellants and Mr. C. Jawahar Ravindran, learned counsel for the second respondent. There is no appearance on the side of the first respondent.

(2.) The appellants have preferred this Civil Miscellaneous Appeal against the award passed in M.C.O.P. No. 40 of 2008 dated 12.02.2009, on the file of the Motor Accident Claims Tribunal, (Sub Court), Virudhunagar.

(3.) The appellants are the claimants before the tribunal and they have sought for enhancement of the award amount in the instant appeal. The appellants/claimants are the children of the deceased who died in the accident on 08.12.2007 caused by the vehicle owned by the first respondent and insured with the second respondent Insurance Company. Before the Motor Accident Claims Tribunal, the appellants/claimants had submitted a total claim of Rs. 3,52,000/- comprising of the following heads:- <FRM>JUDGEMENT_130_LAWS(MAD)12_2017_1.html</FRM>