MURUGESHWARI Vs. GNANAMUTHU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to enhance the award amount in M.C.O.P.No.934 of 2011 on the file of the Motor Accident Claims Tribunal, (Fast Track Court No.2), Tirunelveli, dated 05.03.2012.

(2.) The appellants are the claimants in M.C.O.P.No.934 of 2011, claiming a sum of Rs. 15,00,000/- (Rupees Fifteen Lakhs Only) for the death of one Amirtha Singh, who is the husband of the first appellant, father of the second appellant and son of the third appellant, in the accident that took place on 06.09.2003.

(3.) The first respondent herein remained ex-parte before the Tribunal.