RAMALAKSHMI Vs. THANGARAJ

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed challenging the award passed by the learned Additional District Judge, Motor Accidents Claims Tribunal, Fast Track Court No.II, Tirunelveli, in M.C.O.P.No.1061 of 2011, dated 16.04.2012.

(2.) Heard the learned Counsel appearing on either side and perused the materials placed on record.

(3.) It is a case of fatal and the tribunal has awarded a sum of Rs. 5,65,000/- as compensation, against which, the Appellants/claimants are on appeal before this Court.