KARRI SUJATHA Vs. M.A.SRINIVASA RAO

JUDGEMENT

(1.) This appeal has been preferred by the appellants/claimants under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as "the Act") challenging the Judgment and Award, dtd. 2/12/2005, delivered by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, East Godavari District, Rajahmundry, (hereinafter referred to as "the Tribunal"), in O.P.No.834 of 2002, whereby, the claimants have been awarded the compensation of Rs.2,91,539.50 ps., holding that all the opponents are jointly and severally liable to pay the same with running interest @ 7.5% per annum from the date of petition, with proportionate costs of the petition.

(2.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed before the Tribunal in the claim petition.

(3.) The factual context of the case is as under: