ELANGO(DIED) Vs. ROSARI SURESH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the award passed in M.C.O.P.No.690 of 2008 dtd. 3/1/2011, on the file of the Motor Accidents Claims Tribunal, Additional District Fast Track Court No.II, Tirunelveli.

(2.) The appellants 1 and 2 herein are the petitioners 1 and 2, the appellants 3 to 6 herein are the legal heirs of the first appellant and the respondents herein are the respondents in the claim petition. The appellants herein have filed a claim petition in M.C.O.P.No.690 of 2008, claiming compensation for the death of one Jaineesh, in an accident that took place on 30/4/2008. The Tribunal has awarded a sum of Rs.2,00,000.00 (Rupees Two Lakhs only) as compensation. Against which, the appellant has preferred this appeal.

(3.) Brief substance of the claim petition in M.C.O.P.No.690 of 2008 is as follows: