T RUKMANI Vs. B SENTHILKUMAR

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the learned Additional District Judge, Fast Track Court No.2, Motor Accident Claims Tribunal, Madurai, in M.C.O.P.No.761 of 2010 dated 22.03.2012, the instant civil miscellaneous appeal is filed.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal. The accident occurred on 18.11.2009 and in consequence to the same, one Thandayuthapani died and his legal heirs, as claimants, have filed the claim petition. The Tribunal, after enquiry, has awarded a sum of Rs.50,000/- under "No Fault Liability". Hence, the appellants/claimants are before this Court, seeking enhancement.