S ANANTHI, S MAHESWARI, S PRAVEENKUMAR AND S DHANALAKSHMI Vs. N PANNEERSELVAM, M NAGARAJAN AND NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) The appeal is preferred by the claimants against the judgment and decree made in MCOP No. 2 of 2001 dated 24.03.2005 on the file of the Motor Accidents Claims Tribunal (Sub Court), Sivagangai.

(2.) Background facts in a nutshell are as follows:

(3.) Learned Counsel for the Appellants / claimants has submitted that the Tribunal has awarded a low and meagre sum of compensation and it ought to have awarded the compensation as claimed by the claimants. The Tribunal has not considered the relevant materials and it has not followed the principles of assessment. Therefore the award passed by the Tribunal is not in accordance with law and this is a fit case for enhancement.