PILLATHAL Vs. R.S. GANESAN

JUDGEMENT

(1.) PILLATHAL , the widow and two minor children of the deceased, the claimants are the appellant herein.

(2.) FOR the death of the deceased Vellaichamy, due to the negligence of the driver of the lorry belonging to the first respondent herein, the claimants filed a claim petition seeking compensation of Rs. 1,50,000/-.

(3.) VELLAICHAMY , the deceased in this case was aged about 36 years at the time of accident. He was working in Central Government as a Mail Man, R.M.S., M.A. Division Madurai. Pillathal, the first claimant is his wife and Selvapandian and Kavitha are his son and daughter respectively. They were residents of Manalur, Thirupuvanam Taluk.