A. MUTHULAKSHMI Vs. PONNAMMAL

JUDGEMENT

(1.) Challenging the apportionment of compensation passed in M.C.O.P.No.468 of 2012 by the Motor Accident Claims Tribunal (Principal District Court), Tirunelveli, the wife and the minor children of the deceased has preferred this appeal.

(2.) M.C.O.P.No.468 of 2012 was filed by the parents of the deceased namely C.Ayyasamy seeking compensation of Rs.50,00,000.00, impleading the wife and minor children of the deceased as the respondents 3 to 5. The wife and minor children filed a separate petition in MCOP No.681 of 2010 claiming compensation.

(3.) According to the claimants, on 12/2/2010 the deceased was standing in front of a stationary Car. At the time, a lorry came in a high speed hit against the stationary car. In the impact, he sustained grievous injuries and died.