A R C PARCEL Vs. POONGOTHAI

JUDGEMENT

(1.) The respondent No. 3 in M.A.C.T.O.P. No. 168 of 1988 on the file of the Motor Accidents Claims Tribunal at Pondicherry, is the appellant in the civil miscellaneous appeal Respondent Nos. 1 to 5 herein filed the said petition under section 166 (1) (c) of the Motor Vehicles Act, 1988 claiming compensation in a sum of Rs. 1,75,000 for the death of one Muthu alias Muthukrishnan, husband of the respondent No. 1 and father of respondent Nos. 2 to 5 against respondent Nos. 6 to 9 and the appellant herein. The respondent No. 8 was the respondent No. 4 in the M.A.C.T.O.P. being the mother of the deceased and the respondent No. 9 was the respondent No. 5 and it was alleged that she was the concubine of the deceased.

(2.) The case of the claimants was as follows:

(3.) The Tribunal framed the following points for consideration: