MARIYAEE Vs. PAPPAMMAL

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 14. 11. 2003, passed in I. A. No. 1141/2003 in M. C. O. P. No. 737/2000, on the file of the Court of Motor Accident Claims Tribunal and District Judge, Perambalur.

(2.) THE unsuccessful proposed parties who filed I. A. No. 1141/2003 in M. C. O. P. No. 737/2000 are the Revision Petitioners.

(3.) THE Revision Petitioners filed I. A. No. 1141/2003 under Order 1 Rule 10 (2) of the Code of Civil Procedure to implead themselves in the main petition filed by 1st respondent herein for claiming compensation for the death of her (1st respondent) husband, by contending that they are the daughter-in-law and grand-daughter of the deceased husband of the 1st respondent herein. It was resisted by the 1st respondent (claimant) on the ground that her son Gandhi died on 26. 10. 1996, long after the death of her husband who died on 11. 1. 1990 and therefore they are not dependents of her deceased husband.