SAROJA Vs. NARASIMMAN

JUDGEMENT

(1.) Appellants herein are the Wife and Daughters of the deceased Mayavan who met with a Road accident on September 4th, 2019. Appellants filed Original Petition under Motor Vehicles Act, 1988 before the 'Additional Motor Accident Claims Tribunal, Puducherry' (henceforth 'Tribunal'), praying to pass an Award for a sum of Rs.50,00,000.00 (Rupees Fifty Lakhs Only) together with Interest and Cost in favour of the Petitioners. After hearing both sides, the Tribunal dismissed the said Original Petition in M.A.C.T.O.P. No.47 of 2020 on March 5, 2022. Feeling aggrieved with the Dismissal Order, the Appellants have preferred this Civil Miscellaneous Appeal.

(2.) For the sake of convenience, henceforth, the parties will be referred to as per their array in the Original Petition i.e., 'Appellants herein' will be referred to as 'Petitioners' and the 'First & Second Respondents herein' will be referred to as 'Respondents'.

(3.) Since the Appellants have no sufficient income to pay Court-fee and file this Appeal, they filed C.M.P. No.13875 of 2022 before this Court praying to declare them as indigent persons and the same was allowed. Hence, the 'Third Respondent herein' was suo motu impleaded by this Court. Petitioners' case: