J.NISHA BANU,J. - (1.) Assailing over the judgment and decree passed by the Motor Accident Claims Tribunal, (District Judge), Karur, in M.C.O.P. No. 485 of 2010 dated 30.10.2012, 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.1,25,000/- awarded by the tribunal, is before this Court, seeking enhancement. Though several grounds have been raised, the appellants/claimants would strongly emphasize on a sole ground that though the deceased was aged about 62 years at the time of accident, he was involved in agricultural activities earning a sum of about Rs.2,00,000/- per annum. However, the tribunal has fixed a sum of Rs.15,000/- as his yearly income and therefore, they prays for interference.;