M CHINNA VEERANAN Vs. V ARUMUGAM

JUDGEMENT

(1.) Assailing over the judgment passed by the learned Judge, Motor Accident Claims Tribunal (District and Sessions Court for Communal Clash Cases), Madurai, in M.C.O.P.No.691 of 2012, dated 24.03.2017, the present civil miscellaneous appeal has been filed.

(2.) Heard the learned Counsel appearing for the respective parties and perused the records carefully.

(3.) It is a case of fatal. The accident occurred on 20.02007 and in consequence to the same, according to the appellants, their father, one Muthannan, sustained fracture and multiple injuries, especially in the head and thereafter, he succumbed to injuries on 27.04.2010. Therefore, the appellants, as claimants, have filed the claim petition in M.C.O.P.No.691 of 2012, claiming compensation. The Tribunal, vide judgment and decree, dated 24.02017, dismissed their plea, holding that Muthannan did not die due to injuries sustained in the accident and thereby, the Tribunal declined to award any compensation. Aggrieved over the same, the appellants are before this Court.