K YAMINI Vs. NUKALAH HARIBABU

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, Chief Judge, Small Causes Court, Chennai in MCOP. No. 2410 of 2015 dated 04.04.2017, the appellants herein, who are the petitioners in the above said MCOP, have filed this Appeal.

(2.) Heard the learned counsel for the appellants and the learned counsel for the Insurance Company.

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