RAMU THAI AND OTHERS Vs. NAGASAWMY AND ANOTHER

JUDGEMENT

(1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, (Subordinate Judge), Paramakudi, in M.C.O.P. No. 154 of 2007 dated 11.03.2010, the present civil miscellaneous appeal has been filed.

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

(3.) It is a case of fatal and the appellants/claimants, being dissatisfied with the compensation of Rs. 2,58,000/- awarded by the tribunal, is before this Court, seeking enhancement. The mode of accident as well as the liability are not disputed. According to the appellants/claimants, because of the accident in question, they had lost the sole bread winner of their family. However, the tribunal has awarded a meagre sum and therefore, they pray for enhancement.