DASARI VIJAYAKUMARI Vs. SHANKAR SHARAN

JUDGEMENT

(1.) This appeal was filed by the petitioners in MVOP.No.373 of 2005 aggrieved by the decree and order, dated 27.01.2009 passed by the Motor Accidents Claims Tribunal-cum-Principal District Judge, Visakhapatnam (for short "the tribunal") in awarding compensation of Rs.6,00,000/- against the claim of Rs.30,00,000/-, for the death of one Dasari Vengur Prakash (hereinafter referred to as "deceased") who died in the motor vehicle accident that occurred on 08.11.2004 and sought for enhancement of compensation.

(2.) The parties hereinafter referred to as petitioners and respondents as arrayed in the Tribunal.

(3.) The factual matrix of the case is thus: