D. ARUNA Vs. G. HARI KISHORE REDDY

JUDGEMENT

(1.) Dissatisfied with the compensation awarded by the Chairman, Motor Accidents Claims Tribunal-cum-III Additional District Judge, Tirupati (for short 'the Tribunal') by an order dtd. 30/4/2011 in MVOP No.195 of 2007, the claimants have preferred this appeal seeking enhancement of compensation.

(2.) The parties will be referred to as arrayed in the MV OP.

(3.) The claimants have filed a claim petition under Sec. 166 (1)(c) of the Motor Vehicles Act, 1988, for compensation of an amount of Rs.20,00,000.00 on account of the death of D.Muniswami @ Muniswami Reddy (for short 'the deceased'), who is the husband of 1st claimant and the father of 2nd claimant, in the motor vehicle accident that occurred on 11/2/2007.