MALLIGA Vs. DIAMOND ABRAHAM

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant against the order dated 29.10.2014 passed in M.C.O.P.No.451 of 2011 on the file of the Motor Accident Claims Tribunal (I Additional District and Sessions Judge), Vellore, dismissing the claim petition.

(2.) The appellant has filed the claim petition claiming compensation of Rs.25.00 lakhs for the death of Ganapathy in a road traffic accident that occurred on 06.07.2011 in the capacity of she being the sister of the deceased Ganapathy.

(3.) Resisting the claim petition, the 2nd respondent - insurance company filed counter.