SHANTHI Vs. K NALLASAMY

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is preferred by the claimants as appellants aggrieved against the award passed in M.C.O.P.No.667 of 2000 dated 08.10.2001 by the Motor Accident Claims Tribunal viz., the First Additional Sub Judge, Erode and has prayed for enhancement of compensation.

(2.) THE appellants/claimants, being wife and children of the deceased Arumugam, have filed a claim petition M.C.O.P.No.667 of 2000 on the file of Motor Accident Claims Tribunal viz., the First Additional Sub Judge, Erode claiming for an award of Rs.6,00,000/- against the respondents with a direction to pay the same with interest at 18% per annum from the date of petition till the date of realisation and with costs.

(3.) AFTER considering the oral and documentary evidence on record, the Tribunal viz., the First Additional Sub Judge, Erode has passed an award dated 08.10.2001, granting compensation of Rs.2,01,500/- (Rupees Two lakhs one thousand and five hundred only) with interest at 9% per annum from the date of petition till the date of realisation in favour of the appellants/claimants and fixing a time limit of one month for depositing the said amount. Dissatisfied with the award of Rs.2,01,500/- granted by the Tribunal viz., the First Additional Sub Judge, Erode, the claimants as appellants have filed the present appeal claiming higher compensation.