LAKSHMI Vs. N A NASIA

JUDGEMENT

(1.) - These two civil revisions are directed against the order dated 1. 8. 2006 in LA. Nos. 344 and 345 of 2006 in M. C. O. P. No. 878 of 2003, respectively, on the file of learned Principal district Judge, Tirunelveli.

(2.) THE claim petition in M. C. O. P. No. 878 of 2003 has been preferred by the revision petitioners before the trial court against the respondents claiming a compensation of Rs. 4,00,000 on account of the death of the breadwinner of the family in the accident that occurred on 23. 4. 2003 involving the vehicle owned by respondent No. 1 and insured by respondent No. 2. Even though the petitioners claimed a sum of Rs. 17,05,000, the claim was restricted to Rs. 4,00,000 on account of their inability to pay the court-fee for the same.

(3.) THE claim petition was resisted by the respondent No. 2 by filing counter, wherein they have admitted the insurance, but disputed the claim on various grounds including the negligence of the deceased.