GAVVALA YERRA MALLAPPA Vs. K. ANJI BABU

JUDGEMENT

(1.) This appeal is filed by the claimants in M.V. O.P. No.24 of 2010 against the order dtd. 12/11/2010 passed by the Chairman, Motor Accidents Claims Tribunal, Judge, Family Court-cumAdditional District & Sessions Judge, Anantapur, (for short, 'the tribunal'), wherein the tribunal awarded an amount of Rs.2,32,000.00 with interest at 7.5% per annum and costs, seeking enhancement of compensation awarded by the tribunal.

(2.) For convenience sake, the parties will hereinafter be referred to as they were arrayed in M.V.O.P.

(3.) The claimants filed claim petition seeking compensation for an amount of Rs.3,50,000.00 for the death of G.Mallikarjuna, who is the son of claimants 1 and 2, brother of claimants 3 to 5, in a motor accident that occurred on 21/3/2007 at about 3.15 PM when himself along with one Obi Reddy were taking cup of tea in front of Jayamma hotel near Kalluru by pass road on N.H. 7 standing on the extreme road margin, the truck bearing No.AP 27 U 5184 driven by its driver in a rash and negligent manner dashed him and as such he sustained multiple injuries and died on the spot.