ESWARAN (DIED) Vs. S.P.CHANDRASEKAR

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 19.06.2007 made in M.C.O.P.No.3 of 2006 on the file of the Motor Accident Claims Tribunal, Additional District Court, Fast Track Court No.II, Gobichettipalayam.

(3.) Originally one Eswaran filed the claim petition against the respondents for the injuries sustained by him in the accident that took place on 10.05.2004. Pending claim petition, the said Eswaran died on 22.05.2006. Therefore, the legal heirs of the deceased Eswaram were impleaded as appellants 2 to 6 as per the order dated 22.11.2006 made in I.A.No.615 of 2006 and the valur of claim was amended to Rs.5,00,000/- as per order dated 05.01.2007 made in I.A.No.689 of 2006.