CHANDRASEKAR Vs. S.RAJENDRAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to modify the award, passed in M.C.O.P.No.328 of 2015, dtd. 17/4/2018, by the Motor Accident Claims Tribunal - Special District Judge, Madurai. The appellants herein are the claimants and the respondents herein are the respondents in the original M.C.O.P. Petition.

(2.) Brief substance of the petition, in M.C.O.P.No. 328 of 2015, is as follows:-

(3.) Brief substance of the counter filed by the second respondent, in M.C.O.P.No. 328 of 2015, is as follows: The Insurance for the vehicle was not inforce at the time of accident. The first respondent's driver was not having valid driving licence. The age and income of the deceased are to be proved. The claim is excessive.