SIVANAMMAL; SUMATHI; UMA MAHESWARI; MINOR SIVAKUMAR Vs. C MURUGESAN AND THE BRANCH MANAGER, NATIONAL INSURANCE COMPANY LTD, TALLAKULAM BRANCH

JUDGEMENT

(1.) The claimants are the appellants before this Court praying for enhancement of the award rendered by the Tribunal. The claim of the appellants before the Tribunal was Rs. 7,00,000/-(Rupees Seven Lakhs only). However, the Tribunal awarded only a sum of Rs. 1,24,000/-(Rupees One Lakhs and Twenty Four Thousand only).

(2.) Heard the learned Counsel appearing for the appellants and the learned Counsel appearing for the second respondent.

(3.) In an accident occurred on 03-11-2001, one Mr. M. Rajkanna died. The first appellant is the mother,the second appellant is the married sister, the third appellant is the unmarried sister and the fourth appellant is the minor brother. There is no dispute with regard to manner of accident and liability as found by the Tribunal.