THOMAS DANIEL Vs. SELVI

JUDGEMENT

(1.) Heard Mr. P.P. Alwin Balan, learned Counsel for the Petitioners and perused the materials placed on record, apart from the pleadings of the parties.

(2.) Having regard to the nature of Order proposed to be passed in the Civil Revision Petition, which would not cause any prejudice to the First to Third Respondents, Notice to them is dispensed with.

(3.) The Petitioners had on 18/10/2023 filed a Petition under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act' for short), before the Motor Accident Claims Tribunal/Principal District Court, Tirunelveli (hereinafter referred to as 'the Tribunal' for short) claiming Compensation for the death of their son, viz., Immanvel Koil Raj, in an accident involving a motor vehicle that had taken place on 30/10/2017 at about 5.30 p.m. near Vinayagar Koil at Chinnavalarpuram on the Perambakkam-Poonthamallee National Highway.