ANDAL Vs. AVINAV KANNAN

JUDGEMENT

(1.) Aggrieved over the award passed by the Motor Accident Claims Tribunal, III Court of Small Causes, Chennai in MACTOP.No.6335 of 2014 dated 23.08.2016 the appellants herein, who are the petitioners in the above said MCOP have filed this Appeal to set aside the award of a sum of Rs. 11,63,800/- passed by the Claims Tribunal as erroneous.

(2.) Heard Mr.F.Terry Chella Raja, the learned counsel appearing for the appellants and Mr.G.Udhaya Sankar, the learned counsel appearing for the second respondent.

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