SHAIK SHAJIDA BEGUM Vs. KONERU RAMA RAO

JUDGEMENT

(1.) This MACMA preferred by claimants in MVOP.No.532 of 2010 on the file of Chairman, Motor Accidents Claims Tribunal - Cum - V Additional District Judge, Vijayawada, being aggrieved by order and dissatisfied with the Judgment and Decree dt.31/5/2013 passed in the said MVOP by which the Tribunal has awarded Rs.10,00,000.00 with interest at 7.5% per annum., to them for the death of Shaik Aseek alias S.Asif Ahmad (hereinafter be referred as deceased) due to injuries sustained in the accident.

(2.) It also noted that the insurance company filed cross-objections in this appeal by which the insurance company has contended that the Tribunal, without any basis, concluded that the income of the deceased is Rs.25,000.00 per month. The Tribunal failed to see that there is no disturbance in the income of the deceased's family concerning the vehicle business. The claimants have claimed Rs.10,00,000.00 and Tribunal awarded the same, which is adequate.

(3.) The parties referred to as per their original rankings before Tribunal to avoid confusion and for the court's convenience.