ANUSIYA Vs. SUBHA SESHAGIRI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellants- claimants against the award, dated 04.09.2010, made in M.C.O.P.No.1252 of 2009, passed by the Motor Accident Claims Tribunal-cum-Principal District Judge, Tiruchirappalli.

(2.) The appellants, who are the claimants in M.C.O.P.No.1252 of 2009, filed a claim petition claiming a sum of Rs. 8,00,000/- as compensation for the death of one Selvakumar husband of the first appellant, father of the appellants 2 to 4 and son of fifth appellant.

(3.) Facts of the case:-