MUTHAMMAL SELVAM Vs. MURUGAN

JUDGEMENT

(1.) This civil miscellaneous appeal is directed against the award passed by the Motor Accident Claims Tribunal, Additional Sub Court, Dindigul, in M.C.O.P.No.574 of 2006 dated 31.10.2011.

(2.) Heard the learned Counsel appearing for the respective parties and perused the materials placed on record.

(3.) It is a case of fatal and the appellants/claimants, being dissatisfied with the compensation of Rs. 68,790/- awarded by the tribunal, is before this Court, only on the ground of quantum and to enhance the same.