P PANDIAMMAL Vs. ANAND

JUDGEMENT

(1.) -The civil revision petition is directed against the order dated 19.1.2007 in M.A.C.O.P. No. 186 of 2006 on the file of the Motor Accidents Claims Tribunal, Virudhunagar.

(2.) This case is a glaring example as to how poor petitioners in a motor accident claim could be driven from pillar to post by a Tribunal.

(3.) The claim petition in M.A.C.O.P. No. 186 of 2006 has been preferred by the petitioners against the respondents before Motor Accidents Claims Tribunal (Sub- Court), Virudhunagar. In the said application in M.A.C.O.P. No. 186 of 2006, it was the contention of the revision petitioners that they are the mother, father and sister of the deceased Rajagopal, who died in a motor accident on 12.11.2005 on the main road from Kalkuruchi to Aruppukkottai near Samathuvapuram involving vehicle owned by respondent No. 1 and insured by the respondent No. 2.