Abdul Quddhose,J. - (1.) This Appeal has been filed by the claimants seeking enhancement of compensation under the impugned award dated 23.06.2010 passed by the Motor Accident Claims Tribunal, (Chief Judicial Magistrate, Coimbatore) in MCOP.No.55 of 2008.
(2.) The finding of the Tribunal with regard to the negligence of the driver of the vehicle insured with the third respondent has now attained finality, since no appeal has been filed by the third respondent Insurance Company.
(3.) Heard Mr.Ma.P.Thangavel, learned counsel for the Appellants and Mr.Rajadurai, learned counsel representing Mr.N.Vijayaraghavan, learned counsel for the third respondent. Despite service of notice on the second respondent, there is no representation on his side. The first respondent remained exparte both before the Tribunal as well as this Court.;