GRANDHI LATHA Vs. AKETI VENKATA RAO

JUDGEMENT

(1.) Aggrieved by the award and decree dtd. 30/6/2005 passed by the Chairman, Motor Accidents Claims Tribunal-cum-II Additional District Judge, Parvatipuram, (for short "the Claims Tribunal) in O.P.No.53 of 2002, the claimants filed the present appeal.

(2.) Heard Mr. Saranu Phani Teja, Advocate, representing Mr. Gudapati Venkateswara Rao, learned counsel for the appellants/claimants, and Mr. C. Prakash Reddy, learned counsel for the 3rd respondent-Insurance Company.

(3.) The claimants filed the aforesaid original petition inter alia stating that the husband of the 1st claimant died in a road accident that occurred on 1/7/2001 due to rash and negligent driving of a lorry bearing registration No.OR 10A 0039. In the claim petition, it is averred that the deceased was earning Rs.4,500.00 p.m. by doing pan-shop business and in support of their case, they examined P.Ws.1 and 2 and got marked Exs.A.1 to A.5.