CHABATTULLA RATNA KUMARI Vs. BHUKYA SOMULU

JUDGEMENT

(1.) Aggrieved by the order dtd. 30/5/2011 in M.V.O.P. No.336 of 2010 passed by the Chairman, Motor Accidents Claims Tribunalcum-Principal District Judge, West Godavari at Eluru (for short 'the tribunal'), the claimants have preferred this appeal seeking enhancement of quantum of compensation.

(2.) For convenience, the parties will be referred to per their rankings in the M.V.O.P.

(3.) The claimants have filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988, claiming a compensation amount of Rs.6,00,000.00for the death of Chabattula Prasad/deceased. He is the husband of the 1st claimant, the father of claimants 2 and 3 and the son of the 4th claimant.