SUMATHI AND ORS. Vs. M.RAMESH AND ORS.

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been preferred by the claimants against the dismissal of their claim petition, claiming the compensation for the death of the husband of the first appellant/first claimant, namely, Subburaj, aged 33 years, allegedly doing jewellery business, earning a sum of Rs.5,000.00 (Rupees Five Thousand only) per month, on 06.04.2003, when he was riding his two wheeler, which was hit behind by a lorry insured with the second respondent/Insurance Company.

(2.) On contest, the Tribunal found that the death was not due to the accident and it was a case of murder and therefore, dismissed the claim petition. Hence, this appeal.

(3.) Heard Mr. T. Selvakumaran, learned Counsel for the appellants/claimants and Mr. N. Murugesan, learned Counsel for the second respondent/Insurance Company.