(1.) This Civil Miscellaneous Appeal has been filed by one of the unsuccessful claimants before the Tribunal against the impugned Judgment and Decree dated 15.12.2005 passed by the Motor Accidents Claims Tribunal (I Additional Sub Court) Coimbatore in M.C.O.P.No.1166 of 1997.
(2.) By the impugned order, the Tribunal has dismissed the said claim petition on the ground that both the original claimants and the appellant have failed to produce any documents to substantiate that they were legal representative of the deceased claimants.
(3.) The case of the deceased claimants(original claimants) before the Tribunal was that on 16.05.1997, their 2 nd son, daughter-in-law, granddaughters and grandson met with an accident in Vellore District on the national highway road between Chennai and Coimbatore. Particulars of the deceased persons are as under:-