PREMA Vs. RATHISHA

JUDGEMENT

(1.) The Appeal has been filed against the award dtd. 30/6/2020 made in MACTOP.No.165 of 2014 on the file of the Motor Accident Claims Tribunal (District Court) Karaikkal.

(2.) The 1st and 4th claim Petitioners are the Appellants herein and they filed this Appeal, seeking modification of the award passed in MCOP.No.165 of 2014 dtd. 30/6/2020. For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) The 1st claim Petitioner is the second wife of the deceased Manibalan, through him the 4th claim Petitioner/Harini was born. The 4th Respondent is the legally wedded wife of the deceased, she is living with her two minor children viz., Rathisha and Pooja.