SABI MOHAMMED Vs. D SUMESH

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal, 17th Additional Court, Chennai (hereinafter referred to as 'the Tribunal') in and by an award dated 20.02.2013 made in MCOP.No.3544 of 2009, the present appeal has been directed by the legal representatives of one Sheik Mohammed, who died in a motor accident that had occurred on 07.06.2009, seeking enhancement of compensation.

(2.) The factual background is as under:

(3.) The third respondent insurance company filed a counter statement denying the various averments made in the claim petition by the claimants.