E PON INDIRA Vs. K SANNASI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed to modify the judgment and decree dated 14.06.2013 made in M.C.O.P.No.193 of 2012 on the file of the Motor Accident Claims Tribunal Principal District Court, Thoothukudi.

(2.) The appellants are the claimants in M.C.O.P.No.193 of 2012, claiming a sum of Rs. 30,00,000/- (Rupees Thirty Lakhs Only) as compensation for the death of one Edward. The first appellant is the wife of the deceased and the appellants 2 to 4 are the children of the deceased.

(3.) Before the Tribunal, the first appellant herein examined herself as P.W.1, Ramesh was examined as P.W.2, filed 12 documents and the same were marked as Exs.P.1 to P.12. One Subramanian was examined as R.W.1, filed one document and the same was marked as Ex.R1.