KASIRAJAN Vs. P.SENTHIL VINAYAGAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is preferred against the award passed in MCOP No.146 of 2013 on the file of the Motor Accidents Claim Tribunal (1st Additional District Court), Tuticorin, dtd. 24/2/2014.

(2.) The brief case of the claimant are as follows:-

(3.) At the time of the accident, the deceased was aged about 37 years and was doing tailoring work, thereby, earning a sum of Rs.10,000.00 per month. The claim petition was filed by her husband seeking compensation of Rs.28,00,000.00, for the death of his wife in the alleged accident.