SUSILA AND OTHERS Vs. V. CHANDRAN AND OTHERS

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the learned Special District Judge, Motor Accident Claims Tribunal, Tiruchirappalli, in MCOP No. 2185 of 2013, dated 20.03.2014, the present civil miscellaneous appeal has been filed.

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

(3.) It is a case of fatal and the appellants/claimants, being dissatisfied with the compensation of Rs. 4,30,000/- awarded by the tribunal, is before this Court, seeking enhancement. According to the appellants/claimants, because of the accident in question, they had lost the sole bread winner of their family. However, the tribunal has awarded a meagre sum as compensation and therefore, they pray for enhancement.