B.SHANKER Vs. APSRTC ADMINISTRATIVE

JUDGEMENT

(1.) THE Claimants, parents of deceased by name Master B.Chanti, filed this appeal, having been aggrieved by the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum -IV Additional Chief Judge -FAC X Additional Chief Judge, City Civil Court, Hyderabad (for short, 'Tribunal') in M.V.O.P.No.2561 of 2006 dated 29.01.2009, awarding compensation of Rs.65,000/ - (Rupees sixty five thousand only) as against the claim of Rs.3,00,000/ -(Rupees three lakh only), against respondent Nos.1 and 2 viz., APSRTC (for short 'Corporation') for enhancement of compensation as prayed for in the claim petition under Section 166 of the Motor Vehicle Act,1988 (for short, 'the Act').

(2.) HEARD Smt. A. Chaya Devi, learned counsel for the appellants. Both the respondents, who were served with notice are called absent with no representation and thus taken as heard for their absence to decide on merits and perused the material on record. The parties hereinafter are referred to as arrayed before the Tribunal for the sake of convenience in the appeal.

(3.) .Now the points that arise for consideration in the appeal are: