DHAMODHARAN(DIED) AND OTHERS Vs. SUNDARAJ AND OTHERS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the Appellants/claimants against the Judgment and Decree made in M.A.C.O.P. No. 32 of 2005, dated 09.11.2006 on the file of the Motor Accident Claims Tribunal/Second Additional District Court, Nagercoil.

(2.) Pending appeal, the claimant/Dhamodharan died and the appeal has been filed by deceased Dhamodharan's wife Jeya and his children Rajkumar and Parthiban, were brought on record as legal heirs of the deceased sole appellant by this Court order dated 16.08.2016 in C.M.P(MD). No. 3695 of 2016.

(3.) The claim petition filed before the Motor Accident Claims Tribunal/Second Additional District Court, Nagercoil is as follows: