JAMEELA Vs. C. H. NAGENDRA RAO

JUDGEMENT

(1.) The petitioner in O.P.(MV)No.203 of 2006 on the file of the Motor Accidents Claims Tribunal, Irinjalakuda, has preferred this appeal, being aggrieved by the award dated 24.10.2009 whereby the Tribunal granted Rs.2,18,500/- as compensation as against the claim of Rs.4,00,000/-.

(2.) During the pendency of this appeal, original appellant died and her legal representatives were brought in the party array as additional appellants.

(3.) Respondents 1 to 3 herein are owner, driver and insurer of the vehicle bearing registration No.AP-16/W 8136 and respondent No.4 is the owner and respondent No.5 is the driver of bus bearing registration No.TN 1/ N 6742.