(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 23.12.2014 made in MCOP.No.466 of 2013 on the file of the Motor Accident Claims Tribunal/II Additional District Judge, Thiruvallur at Poonamallee, the present appeal has been filed by the petitioners/claimants to enhance the award amount.
(2.) By consent, this civil miscellaneous appeal is disposed at the stage of admission itself.
(3.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.