P.L. RAJESWARI Vs. METROPOLITAN TRANSPORT

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the Judgment and Decree 3/11/2010 made in MACT.O.P.No.1503 of 2007 on the file of the Chief Judge, Small Causes Court (Motor Accidents Claims Tribunal), Chennai.

(2.) The parents of the deceased L.Sundharrajan have filed this appeal claiming enhancement of compensation awarded by the Tribunal, on being not satisfied with the award passed in MACT.O.P.No.1503 of 2007.

(3.) During the pendency of the present appeal, the second appellant in CMA No. 1224 of 2011 namely R.Loganathan died on 5/1/2018, leaving behind the first appellant namely P.L.Rajeswari as his only legal heir. To that effect, a memo was filed along with death certificate of the deceased, which was recorded by this Court on 4/12/2018.