SETTY CHANDRA SEKHAR Vs. MOHD GHOUSE

JUDGEMENT

(1.) This M.A.C.M.A. is directed against the award dated 7.7.2005, passed by the learned First Additional District Judge-cum-Chairman, Motor Accidents Claims Tribunal at Mahabubnagar (for short 'the Tribunal') in O.P. No. 246 of 2001.

(2.) The appellants are the claimants. They tiled the O.P. under section 166 of the Motor Vehicles Act, 1988 seeking compensation of Rs. 15,00,000 for the death of their son, Setty Audithya, in a motor accident that occurred on 6.3.2001 due to rash and negligent driving of the driver of the auto bearing registration No. AP 22-U 268. The said auto is owned by respondent No. 1 and insured with the respondent No. 2.

(3.) The respondent No. 1 has remained ex parte. The respondent No. 2 insurance company filed counter denying the allegations regarding the accident and quantum of compensation claimed.