VYASARAJU JYOTHI Vs. VIJAYA KALAVATHI

JUDGEMENT

(1.) The appellants, who are claimants in M.V.O.P. No.42 of 2001 on the file of the Motor Accidents Claims Tribunal-cum-II Additional District Court (FTC), Srikakulam, instituted the present appeal seeking enhancement of compensation granted vide orders dated 03.5.2005.

(2.) In the said O.P., the claimants averred that their sonSunil Kumar while going to attend school in Auto bearing No.AP 30T 4957 met with an accident due to rash and negligent driving of another Auto bearing No.AP 30T 5511 coming in the opposite direction and as a result of which he succumbed to the injuries sustained in the accident. They claimed an amount of Rs.2,00,000/- towards compensation against the respondents.

(3.) Heard Mr.Aravala Rama Rao, learned counsel for the appellants/claimants and Mr.M.Manohar Reddy, learned Standing Counsel for New India Assurance Company Limited.