K DHANALAKSHMI Vs. MINOR S VASUKI

JUDGEMENT

(1.) This review petition is focussed as against the Judgement and Decree dated 18.01.2006 passed in C. M. A. No.1067 of 2005.

(2.) Heard both sides.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this petitioner would run thus: earlier the Motor Accidents Claims Tribunal cum the learned Subordinate judge, Palani vide order dated 16.03.2000 in M. C. O. P. No.810 of 1996, rejected the claim of the mother of the deceased, Dhanalakshmi (petitioner No.5 therein)and awarded compensation in favour of the petitioner No.1, the wife and the petitioner Nos.2 and 3, the minor children of the deceased. The petitioner no.4, the father of the deceased died.