SOODAMANI Vs. UNITED INDIA INSURANCE CO LTD

JUDGEMENT

(1.) THESE Revisions are preferred against the Order of the principal District Judge, Karur made in I. A. Nos. 332 of 2001 and 339 of 2002 in M. C. O. P. No. 332 of 2000 allowing the petitions calling for documents from the Office of the Income Tax and Commercial Tax and also directing the Revision Petitioners/claimants to produce the Petition mentioned documents.

(2.) M. C. O. P. No. 332 of 2000 was filed claiming compensation of Rs. 50 ,00,00,000 /- (Rupees Fifty Crores )for the death of Ramasamy , who died in the road accident on 23. 08. 1999. The Revision Petitioners/claimants have filedm. C. O. P. No. 332 of 2000 alleging that Ramasamy was earning Rs. 85,00,00,000/- (Rupees Eighty Five Crores )per year by being Partner in M/s. Morvi Exports and m/s. Ram Textiles, Karur. On that basis, the claimants/revision Petitioners have claimed compensation of Rs. 50 ,00,00,000 /- (Rupees Fifty Crores ).

(3.) THE Tribunal has allowed both the Petitions finding that the documents are essential to determine the income of the deceased Ramasamy and in the interest of justice , the documents are to be called for from the Office of the Income Tax and commercial Tax. THE Tribunal directed the Revision Petitioners/claimants to produce the documents within their custody and allowed both the Applications.