P.VIJAYA Vs. K.SEKAR

JUDGEMENT

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

(2.) This Civil Miscellaneous Appeal has been filed against the award dated 15.07.2013 made in M.C.O.P.No.4868 of 2008 on the file of the Motor Accident Claims Tribunal, Chief Judge, Small Causes Court, Chennai.

(3.) The appellants are the claimants in M.C.O.P.No.4868 of 2008 on the file of the Motor Accident Claims Tribunal, Chief Judge, Small Causes Court, Chennai. They filed the said claim petition, claiming a sum of Rs.10,00,000/- as compensation for the death of one Perumal, who died in the accident that took place on 14.12.2006.