A. MARIA ANTHONY Vs. S. SARAVANAN

JUDGEMENT

(1.) This appeal has been preferred by the claimant in MCOP No. 81 of 2004 on the file of the Motor Accident Claims Tribunal/Chief Judicial Magistrate, Thoothukudi, whereby, the Tribunal disallowed the claim of the appellant. Pending appeal, the original claimant died, hence, his legal heirs have come on record.

(2.) The brief facts necessary for the disposal of this appeal would run thus:-

(3.) The claim petition was filed by the appellant seeking compensation of Rs. 3,77,353/- contending that the value of the vehicle was Rs. 4,50,000/- and the third respondent, who is the insurer of the appellant's vehicle paid Rs. 72,647/- under Non-Standard basis and after deducting 20% towards depreciation, he is entitled for Rs. 3,77,353/-.