K. VALARMATHI Vs. R. SHANMUGA SUNDARAM

JUDGEMENT

(1.) Challenging the common judgment and decree dated 27.11.2017 passed by the Motor Accidents Claims Tribunal, (II Court of Small Causes) Chennai in M.C.O.P.Nos.4418 to 4420 of 2008, the claimants have come up with this appeal seeking enhancement of compensation.

(2.) The claim petition in M.C.O.P.NO.4418 of 2008 has been filed under section 166 of the Motor Vehicle Act and Rule of the Motor Vehicle Rules claiming compensation of Rs. 2,00,000.00 for the injuries sustained by Tmt.Valarmathi in the road accident on 03.03.2008.

(3.) The claim petition in M.C.O.P.NO.4419 of 2008 has been filed under section 166 of the Motor Vehicle Act and Rule of the Motor Vehicle Rules claiming compensation of Rs. 3,00,000.00 for the injuries sustained by Tmt.Anitha in the road accident on 03.03.2008.