BODIGE PADMA Vs. MAKULA SHANKER

JUDGEMENT

(1.) HEARD Sri A. Rajasekar Reddy, learned counsel appearing for the appellants and Sri G.S.Prakash Rao, learned counsel appearing for the third respondent/Insurance Company.

(2.) THIS appeal arises out of the order dated 18.12.2002 passed by the Motor Vehicle Accident Claims Tribunal-cum-I Additional District Judge, Karimnagar in O.P.No.188 of 1998.

(3.) THE appellants, who are the widow, minor children and the parents of the deceased filed a claim petition under Section 166 of the Motor Vehicles Act before the Tribunal below seeking compensation of Rs.5,77,820.00 under various heads.