JEYALAKSHMI Vs. N.MANICKAVELU

JUDGEMENT

(1.) The matter is heard through "Video Conferencing".

(2.) This Civil Miscellaneous Appeal has been filed against the order of dismissal dated 20.07.2007 made in M.C.O.P.No.1306 of 2003 on the file of the Motor Accident Claims Tribunal, Principal District Court, Puducherry.

(3.) The appellant is the claimant in M.C.O.P.No.1306 of 2003 on the file of the Motor Accident Claims Tribunal, Principal District Court, Puducherry. She along with her husband Chandrasegaran filed the above said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the death of one Manimaran who died in the accident that took place on 10.09.2000. Pending claim petition, the said Chandrasegaran died.