S THIRUVENGADAM Vs. N ANGAMMMAL

JUDGEMENT

(1.) Challenge in this Civil Revision Petition is to the order dated 18.09.2015 passed in I.A.No.152 of 2015 in M.C.O.P.No.5 of 2001 on the file of the learned II Additional District Judge, Tiruchirapalli.

(2.) The first respondent has filed Claim Petition, being M.C.O.P.No.5 of 2001, claiming compensation of Rs. 6,00,000/- for the death of her husband Subbiah in a road traffic accident. By an order dated 26.3.2012, the learned Additional District Judge (Fast Track Court No.I), Trichy, had passed a decree directing the respondents in M.C.O.P.No.5 of 2011 to pay compensation of Rs. 3,37,000/- to the first respondent herein.

(3.) The petitioners herein, who are third parties to M.C.O.P.No.5 of 2001, have filed I.A.No.152 of 2015 praying to stay the disbursement of compensation amount till the disposal of the appeal on the file of the Madurai Bench of Madras High Court in A.S.(MD)No.67 of 2012 alleging that the first respondent has fraudulently filed the claim petition and the deceased Subbiah has not married the first respondent. The petitioners, who are second class heirs of the deceased Subbiah, have filed O.S.No.1625 of 2008 on the file of the learned II Additional District Munsif, Tiruchirapalli to declare them and the first respondent are legal heirs of the deceased Subbiah.