D. DHAKSHINAMOORTHY Vs. M.DEEPA

JUDGEMENT

(1.) The present Civil Miscellaneous Appeal has been preferred by the claimants against the Judgment and Decree dated 06.08.2012 made in MACT.O.P.No.1512 of 2010 on the file of the II Judge, Motor Accidents Claims Tribunal (Small Causes Court),Chennai.

(2.) The Claim Petition was filed under section 166 of the Motor Vehicles Act and Rule 3 of M.A.C.T. Rules, claiming a compensation of Rs.32,00,000/- for the death of one Mr.D.Dhakshinamoorthy, aged 45 years, in a road accident.

(3.) The averments made in the Claim Petition in brief are as follows:-