DISTRICT ADI DRAVIDAR WELFARE OFFICER Vs. RAJESWARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal and the Cross-Objection have been filed challenging the Award passed in M.C.O.P. No.63 of 2011 by the District Adi Dravidar Welfare Officer and the District Collector, Virudhunagar District and the Claimants, respectively.

(2.) For the sake of convenience the parties herein are referred to as per their rank before the Trial Court.

(3.) The Claimants are the Wife, Minor Daughter and the Mother of the deceased, namely Venkatesh. They initially filed M.C.O.P. No.77 of 2011 before the Motor Accident Claims Tribunal, Sub-Court, Virudhunagar and the same was transferred to the Motor Accident Claims Tribunal, Additional District Judge, Virudhunagar and renumbered as O.S. No.63 of 2011. The Claimants in the Claim Petition have claimed that the husband of the First Claimant sustained injuries in the accident that had happened on 10/10/2006 and died on 5/12/2009 due to the accidental injuries.