S KALA Vs. R VEERAPANDI

JUDGEMENT

(1.) This civil miscellaneous appeal is filed against the judgment and decree passed by the learned Principal District Judge, Motor Accident Claims Tribunal, Madurai, in M.C.O.P.No.1147 of 2008, dated 23.12.2009.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal and the tribunal has awarded a sum of Rs. 3,72,000/- as compensation and aggrieved over the same, the appellants/claimants are on appeal before this Court.