M. JIKKI Vs. R. RAJAGOPALAN

JUDGEMENT

(1.) THE appellants / claimants have preferred the present appeal against the judgment and decree dated 15.12.2004, made in M.C.O.P.No.1563 of 1999, on the file of the Motor Accident Claims Tribunal, Additional District & Sessions Court (Fast Track Court No.I), Chennai.

(2.) THE short facts of the case are as follows:

(3.) THE third and fourth respondents had filed their common counter statement stating that they are the daughters of the deceased Manoharan. The second claimant in M.C.O.P.No.1563 of 1999 is the son of the late.Manoharan. They had submitted that they had tried the claim petition in M.C.O.P.No.1724 of 1999, which is pending. In the said petition, the Insurance Company had not come forward to contest the case. Further, the mother of the respondents is not impleaded as a necessary party. Hence, they had prayed to dismiss the above claim petition.