December,25,2016:

Child had lost both his parents in an Accident.

The Madras HC's Madurai Bench has ordered a DNA test to ascertain whether a old woman aged 75 and her alleged grandson are related to each other by blood.

The Case pertains to a motor accident claims (MACT) Appeal pending before the High Court for the last around 18 years.

Since both his parents of the youth had died, the ‘grandparent’ DNA test was ordered to be conducted.

Nagammal of Manapparai, the petitioner from Tiruchy, said her son Arumugam died in a road accident on October 13, 1997.

An insurance claim was filed by her along with two other sons before the tribunal concerned in 1998.

Simultaneously one Jeyamani, who claimed to be Arumugam’s wife,too filed a petition along with her minor son Balasubramanian.

Vide order on November 28, 2000, the MACT tribunal had ordered that Jeyamani was the victim’s wife and awarded Rs.3.95 lakh to the duo while Rs.75,000 to Nagammal.

Picture Source :