EDWARD RAJ Vs. ANTONY KUMAR

JUDGEMENT

(1.) This civil miscellaneous appeal has been filed against the judgment and decree passed by the learned II-Additional District Judge, Motor Accidents Claims Tribunal, Tirunelveli, in M.C.O.P.No.1233 of 2013, dated 16.04.2015.

(2.) Heard the learned counsel appearing for the appellants and the learned counsel appearing for the second respondent and perused the records carefully.

(3.) It is a case of fatal and the appellants/claimants, being dissatisfied with the compensation of Rs. 6,93,000/- awarded by the tribunal, are before this Court, seeking enhancement. According to the appellants, the deceased was aged about 18 years at the time of accident and was a cleaner in the lorry belonging to the first respondent, earning about Rs. 9,000/- per month. Because of the accident in question, they had lost the sole bread winner of their family. However, the tribunal has awarded a meagre sum and therefore, they pray for enhancement for a sum of Rs. 2,00,000/- .