KAMALAM Vs. GIRI

JUDGEMENT

(1.) The instant appeal has been filed challenging the quantum of compensation Awarded to the appellants by the Motor Accident Claims Tribunal (Fast Track Court No:3) at Dharapuram in its Judgment and Decree dated 19.04.2004 in M.C.O.P.No.440 of 2003. In this appeal, the appellants have sought for enhancement of compensation.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard Mr. MA.P.Thangavel, learned counsel for the Appellants and Mr. S.V.Vasanthakumar, learned counsel for the 2nd respondent.