R VARADARAJAN Vs. V SUJATHA

JUDGEMENT

(1.) The claimants in M.C.O.P. No.1019 of 2010, feeling aggrieved by the quantum of compensation awarded vide judgment and decree dated 10.09.2013 passed by the Motor Accidents Claims Tribunal (IV Additional District Court), Coimbatore (for brevity the Tribunal ) in the said claim petition, have preferred the instant Civil Miscellaneous Appeal.

(2.) For the sake of convenience, the parties are referred to as per their rank in the instant Civil Miscellaneous Appeal.

(3.) The facts in brief leading to the filing of this Civil Miscellaneous Appeal are as under: