APSRTC, ANANTAPUR DISTRICT Vs. ARUVA PADMAVATHI

JUDGEMENT

(1.) The appellant is the 3ndrespondent/APSRTC in M.V.O.P.No.703 of 2011 on the file of Motor Accidents Claims Tribunal-cum- I Addl. District Judge, Anantapur, and the respondents are the claimants and R1 and R2 in the said case.

(2.) The parties in the appeal will be referred to as they are arrayed in the claim application.

(3.) The claimants filed a claim petition under Sec. 140 and 166 of Motor Vehicles Act claiming for compensation of Rs.8,00,000.00 for the death caused to Aruva Ramesh Babu, the husband of the 1stpetitioner in a Motor Vehicle Accident occurred on 18/10/2011 at about 2:00 pm.