S. SHANTHA Vs. C. KUMARASAMY

JUDGEMENT

(1.) The Claimants, who are the Parents of one S. Prakash, who died in a Motor accident that occurred on 26/10/2013 are on Appeal, challenging the Award of the Tribunal making the First and the Fourth Respondents, before the Tribunal as well as in this Appeal, liable to pay the Compensation awarded in MCOP No.381 of 2014.

(2.) The facts that led to the filing of the Claim Petition in MCOP No.381 of 2014 are as follows:

(3.) At trial, the First Claimant mother of the deceased was examined as PW1 and one Sivakumar was examined as PW2. Exhibits A1 to A13 were marked. On the side of the Respondents one Thiru. Thirumalairajan, was examined as RW1 and Sakthivel, the Second Respondent was examined as RW2. Exhibits R1 to R9 were marked. The Letter issued by the Regional Transport Officer was marked as Ex.R1 and the Order of Transfer was marked as Ex.R2, the Delivery Receipt and the Possession Receipt were marked as Exs.R3 & R4. The Letter said to have been sent by the Second Respondent to the Regional Transport Officer, Erode, was marked asEx.R5.