BANGARAMMA Vs. D CHINNA

JUDGEMENT

(1.) Feeling dissatisfied with the quantum of compensation awarded by the Motor Accidents Claims Tribunal (II Additional District Judge), East Godavari District, Rajahmundry (for short, "the Tribunal") the claimants in M.V.O.P. No. 16 of 1999 has filed this appeal.

(2.) I have heard Sri K.K. Kishore representing Sri N. Siva Reddy, learned Counsel for the Appellants and Sri G. Venkateswarlu representing Sri P. Ravi Shankar, learned Counsel for Respondent No. 1 and 2. Despite service of notice, no one entered appearance for Respondent No. 3.

(3.) For the death of one Chakra Rao in a motor accident involving lorry bearing registration No. ATP 2323 belonging to Respondent No. 2 and insured with Respondent No. 3, the Appellants herein filed their claim petition claiming compensation of Rs. 4,00,000/-. The Tribunal has awarded Rs. 2,64,600/- after holding that the accident occurred on account of rash and negligent driving of the driver of the said lorry.