G. SAROJINI Vs. GUMMIDI APPANNA

JUDGEMENT

(1.) This appeal is preferred by the Appellants/claimants, challenging the award dtd. 30/9/2016 passed in M.V.O.P.No.533/2014 on the file of Motor Accidents Claims Tribunal- cum-Spl.Judge for Trial of Cases under SCs and STs (P.O.A.) Act-cum- Additional District Judge, Vizianagaram, wherein the Tribunal while allowing the petition, awarded compensation of Rs.9,70,000.00 with interest @ 9% p.a. from the date of petition, till the date of realisation to the petitioners/claimants, for the death of G.Krishna in a motor vehicle accident.

(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 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.6,70,000.00 on account of the death of G.Krishna, who is the husband of the 1 st petitioner, father of petitioners No.2 and 3 and son of petitioners No.4 and 5, in a motor vehicle accident that occurred on 8/8/2013. The petitioners subsequently enhanced the compensation to Rs.9,70,000.00.