NAINAR AND ORS. Vs. P. KRISHNASAMY AND ORS.

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is filed for enhancement of compensation. Pending appeal, the sole appellant died and hence the appellants 2 to 6 were impleaded as legal representatives of the deceased sole appellant. The claimants are referred to as the appellants in this Appeal.

(2.) THE facts of the case are as follows:

(3.) THE second respondent denied all the allegations made in the claim Petition. The second respondent did not admit the fact that the accident took place on 19.05.2002. The second respondent stated that the Insurance Company of the TVS 50 XL is a necessary party and the claim Petition must be dismissed for non -jointer of necessary parties. The second respondent denied the very liability to pay compensation to the claimants and stated that in any event, the compensation claimed by the appellants is very excessive.