MARY SELVI Vs. VANNITHANGAM

JUDGEMENT

(1.) The Civil Miscellaneous Appeal is filed against the Award dated 04.06.2012 made in MCOP.No.1335 of 2011 on the file of the Motor Accidents Claims Tribunal / IV Additional District Judge, Thirunelveli.

(2.) The appellants 1 to 4 are claimants in MCOP.No.1335 of 2013. The first respondent is the owner of the vehicle. The second respondent is the Insurance Company.

(3.) The facts of the case are as follows:-