JAGATHA ALIAS JAGATHAMMAL Vs. S. GOPINATH

JUDGEMENT

(1.) The instant appeal has been filed by the claimants challenging the dismissal of the claim made by the claimants before the Motor Accident Claims Tribunal (Additional District Court, Fast Track Court, Tiruvallur) in MCOP.No.441 of 2004 seeking a compensation of Rs. 7,00,000/- for the death of Dhanapal.

(2.) One Dhanapal died on 19.01.2004, allegedly as a result of an accident caused by a vehicle bearing registration No.TN-05-C-7014 owned by the first respondent and insured with the second respondent. The Appellants claiming to be the dependents of the deceased Dhanapal preferred a claim before the Motor Accident Claims Tribunal in MCOP.No.441 of 2004 against the respondents seeking a compensation of Rs. 7,00,000/-. The Motor Accident Claims Tribunal by its Award dated 20.07.2006 passed in MCOP.No.441 of 2004, dismissed the claim of the Appellants on the ground that the Appellants have not established that the vehicle TN-05-C-7014 insured with the second respondent and owned by the first respondent was involved in the accident which resulted in the death of Dhanapal.

(3.) Aggrieved by the Award dated 20.07.2006 passed in MCOP.No.441 of 2004, rejecting the claim of the Appellants, the instant appeal has been filed.