P SELVAM Vs. VENKATESWARA TRADERS

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (Small Causes Court) Chennai, in and by award dated 29.08.2013 in M.C.O.P.No.4098 of 2010, the claimants have come forward with the present appeal before this Court.

(2.) The claimants are the father, mother, sister and wife of the deceased Ganesan @ Antony Ganesan, who had died in a motor accident that had occurred on 20.10.2010 involving the vehicle bearing Reg.No.TN-05-F-7707 owned by the 1st respondent and insured with the 2nd respondent/Insurance Company.

(3.) Since the present appeal has been filed only questioning the quantum of compensation awarded by the Tribunal, it is not necessary for this Court to traverse into the other aspects of the award.