V KARTHIYAYINI NACHIYAR Vs. B ALTHAF

JUDGEMENT

(1.) Being aggrieved over the award passed by the Motor Accident Claims Tribunal (Additional District Court/Fast Track Court No.2), Madurai in M.C.O.P.No.385 of 2007, dated 17.06.2009, the appellant-claimant has filed the present appeal.

(2.) The appellant is the claimant in MCOP.No.385 of 2007. He filed claim petition claiming a sum of Rs. 50,00,000/- (Rupees Fifty Lakhs only) as compensation for the death of her son Shanmuga Karuthudayar, who died in the accident, that occurred on 06.09.2006.

(3.) Facts of the case:-