(1.) THE above Civil Miscellaneous Appeal has been filed by the appellants/petitioners against the Award and Decree, dated 23.09.1998, made in M.C.O.P.No.418 of 1988, on the file of the Motor Accident Claims Tribunal, Sub Court, Tindivanam, awarding a compensation of Rs.3,48,600/- together with interest at the rate of 15% per annum from the date of filing the petition till the date of payment of compensation.
(2.) AGGRIEVED by the said Award and Decree, the appellants/petitioners have filed the above appeal praying for an enhancement of additional compensation of Rs.4,51,400/- together with interest from the date of filing the claim petition till the date of payment of compensation.
(3.) THE second respondent has filed a counter statement and stated that the accident had happened due to the rash and negligent driving by the driver of the vehicle belonging to the first respondent. As such, the first respondent alone is liable to pay the compensation to the petitioners. Further, the second respondent's vehicle was insured with the third respondent. Hence, if at all any compensation is to be paid by this respondent, the third respondent is bound to pay the same being the insurer.