K. AMRUTHA Vs. KSRTC

JUDGEMENT

(1.) This appeal is preferred by the Appellants/claimants, challenging the award dtd. 21/10/2015 passed in M.V.O.P.No.190/2012 on the file of Motor Accidents Claims Tribunalcum-I Addl.District Judge, Chittoor, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.4,71,800.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation to the petitioners/claimants for the death of K.Babu @ Ravindra Babu.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 (1)(c) of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.10,00,000.00 on account of the death of K.Babu @ Ravindra Babu, who is the father of the 2nd petitioner, husband of the 1st petitioner and son of the 3rd petitioner, in a motor vehicle accident that occurred on 7/2/2012.