MAGESWARI Vs. C P USHARANI

JUDGEMENT

(1.) The instant appeal has been filed by the claimants seeking enhancement of compensation under the Award dated 28.06.2007 passed by the Motor Accident Claims Tribunal, Additional District Judge, Fast Track Court No.II, Kanchipuram in M.C.O.P.No.97 of 2005.

(2.) The brief facts leading to the filing of the instant appeal are as follows:

(3.) Heard, Mr.S.Sankaralingam, learned Counsel for the Appellants and Mr.S.Manohar, learned Counsel for the second respondent.