MARAPPA Vs. RAMESH BABU

JUDGEMENT

(1.) Being not satisfied with the quantum of compensation awarded by the Tribunal, dated 04.08.2017 made in MCOP.No.520 of 2015 on the file of the Motor Accident Claims Tribunal/III Additional District Judge, Salem, the petitioners/claimants have come forward with this present appeal seeking to enhancement of the award amount.

(2.) With both parties consent, the matter is disposed of at the admission stage itself.

(3.) For the sake of convenience, the parties will be hereinafter referred to in this judgment as arrayed before the Tribunal.