REGIONAL MANAGER Vs. P. NAGARAJU, KURNOOL DIST

JUDGEMENT

(1.) This appeal is preferred by the respondent/APSRTC, challenging the award dtd. 4/5/2015 passed in M.V.O.P.No.148/2013 on the file of Motor Accidents Claims Tribunal- cum-III Addl.District Judge, Kurnool at Nandyal, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.5,44,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation to the petitioners/claimants for the death of P.Vrjinamma.

(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.10,00,000.00 on account of the death of P.Varjinamma, who is wife of 1st petitioner and mother of petitioners 2 to 6, in a motor vehicle accident occurred on 6/12/2012.