NATARAJAN Vs. JAYAKUMAR

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, II-Additional District Judge, Tirunelveli, in M.C.O.P.No.1225 of 2013 dated 15.10.2014, the present civil miscellaneous appeal has been filed.

(2.) Heard both sides and perused the records carefully.

(3.) It is a case of fatal and the appellants/claimants, being dissatisfied with the compensation of Rs. 7,03,000/- awarded by the tribunal, is before this Court, seeking enhancement. Though several grounds have been raised, the appellants/claimants would strongly emphasize on a sole ground that though the deceased was aged about 21 years at the time of accident, he was working as driver, earning a sum of about Rs. 10,000/- per month and he is the sole breadwinner of the family, the tribunal has awarded a sum of Rs. 7,03,000/- as compensation, which is very meagre for the three dependents and therefore, they prayed for interference of this Court to enhance the award amount.