G VANAMALAMMA Vs. ABDUL HAQ

JUDGEMENT

(1.) This appeal is filed against the order, dated 15.12.2000 passed by the Motor Accidents Claims Tribunal-cum-II Additional District Judge, Vijayawada in M.V.O.P. No. 695 of 1997

(2.) The Appellant is the mother of the deceased Gorre Nagamani Rao, who was working as cleaner on lorry bearing No. ATK 2864 which met with accident on 03.05.1997 at about 17.00 hours. Admittedly, the accident took place while the said lorry was proceeding with paddy load from Gudivada to Akividu and when the lorry reached near fish company at Chavalipadu.

(3.) In her claim petition filed under Section 166 of the Motor Vehicles Act, the Appellant claimed Rs. 1,00,000/- as compensation on account of the death of the deceased, who was aged 30 years on the date of accident.