SAROJ AGARWAL Vs. R KUMAR

JUDGEMENT

(1.) The instant appeal has been filed by the claimant challenging the quantum of compensation awarded by the tribunal in its Award dated 30.03.2007 in MCOP. No.2770 of 2002 on the file of the Motor Accidents Claims Tribunal, Additional District Judge, IV Fast Track Court, Chennai.

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

(3.) The Motor Accident Claims Tribunal under the impugned Award directed the second respondent to pay the appellants a sum of Rs.12,00,000/- together with interest at 7.5% p.a. from the date of claim till the date of realization. Insofar as, the third respondent was concerned, the tribunal has absolved its liability