R DHANALAKSHMI Vs. M SIVAKANNAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants/claimants against the Judgment and decree dated 16.10.2012 made in M.C.O.P.No.217 of 2011, on the file of the Motor Accident Claims Tribunal (District Judge), Karur, seeking enhancement of compensation.

(2.) The brief facts of the case are as follows:

(3.) Before the Tribunal, on the side of the claimants, two witnesses viz., P.Ws.1 and 2 were examined and 5 documents viz., Exs.P.1 to P.5 were marked and on the side of the respondents, neither any witness was examined and nor any document was marked.