T. MAHESWARI Vs. C. VENKATESAN

JUDGEMENT

(1.) The appellants are the unsuccessful claimants before the Motor Accident Claims Tribunal at Chennai presided over by the II Judge of the II Small Causes Court, Chennai. By the impugned Judgment and Decree dtd. 20/2/2018, the Tribunal has dismissed the claim petition filed by the appellants herein in M.C.O.P.No.3863 of 2013.

(2.) The appellants are the wife, three minor children and the mother of the deceased A.Thamaraichelvan who died along with another occupant of the Tata Ace Mini Van bearing registration No.TN-18-M-9579 on 13/12/2012.

(3.) The legal representatives of other deceased occupant Babu Raj were however able to get favourable award from the same Motor Accidents Claims Tribunal in M.C.O.P.No.2575 of 2013 vide Judgment and Decree dtd. 23/10/2019.