PORKODI Vs. SATHISH

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, I Additional District and Session Court, Vellore in MCOP. No. 866 of 2014 dated 26.04.2017, the appellants herein, who are the petitioners in the above said MCOP, have filed this Appeal.

(2.) Heard the learned counsel for the appellants and the learned counsel for the Insurance Company.

(3.) The brief facts of the case are as follows:-