MURUGALAKSHMI Vs. PALANIKUMAR

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the Award dtd. 3/10/2011 passed in M.C.O.P.No.1010 of 2008 by the Motor Accident Claims Tribunal/Additional District Judge (Fast Track Court No.1(Incharge)), Tirunelveli.

(2.) The petitioners in M.C.O.P.No.1010 of 2008 are the appellants herein. The first respondent is the owner of the vehicle, and the second respondent is the Insurance Company of the vehicle. The respondents 3 to 5 are the alleged wife and children of the deceased Murugan.

(3.) For the sake of convenience, the parties as arrayed in M.C.O.P.No.1010 of 2008 are adopted hereunder.