MONANGI LAKSHMI Vs. ANDHRAVARAPU GOWRISHANKARA

JUDGEMENT

(1.) THE Claimants, wife and two minor children of the deceased by name Sri Monangi Subbarao, filed this appeal, having been aggrieved by the Order/Award of the learned Chairman of the Motor Accidents Claims Tribunal -cum -Additional District Judge, Vizianagaram (for short, 'Tribunal') in M.V.O.P.No.734 of 2001 dated 07.04.2013, awarding compensation of Rs.4,54,400/ -(Rupees four lakhs fifty four thousand and four hundred only) as against the claim of Rs.12,00,000/ - (Rupees twelve lakhs only), against respondent Nos.1 to 3 viz., the rider, owner and insurer of the crime vehicle(Scooter)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 Sri Venkateswara Rao Gudipati, the learned counsel for the appellants, Sri B.Somashekharan, the learned standing counsel the 3rd respondent -National Insurance Company Limited and Sri G.Chandrasekhara Rao, the learned counsel for the 2nd respondent. The 1st respondent who was served with notice is called absent with no representation and thus taken as heard the 1st respondent for the absence to decide on merits and perused the 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: