PUSHPA Vs. N.RAVI

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 10.02.2010 made in M.C.O.P.No.270 of 2004 on the file of the Motor Accident Claims Tribunal, Sub Court, Tirupathur, Vellore District.

(3.) The appellants are the claimants in M.C.O.P.No.270 of 2004 on the file of the Motor Accident Claims Tribunal, Sub Court, Tirupathur, Vellore District. They filed the said claim petition, claiming a sum of Rs.3,00,000/- as compensation for the death of one Chinnathamman, who died in the accident that took place on 05.04.2004.