KALAIDEVI Vs. KUMAR

JUDGEMENT

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

(2.) The appellant and the respondents 5 and 6 are the claimants in M.C.O.P.No.135 of 2013 on the file of the Motor Accident Claims Tribunal, Special Sub Court, Tiruvannamalai. They filed the said claim petition claiming a sum of Rs.30,00,000/- as compensation for the death of one Vigneshwaran, who died in the accident that took place on 13.04.2010.

(3.) Parties are referred to as per their respective ranks in the appeal for the sake of convenience.