EAGALA LOVATHALLI Vs. RAYUDU CHINNA RAO

JUDGEMENT

(1.) The appellants are claimants in M.V.O.P.No.99 of 2009 on the file of the Chairman, Motor Accident Claims Tribunal-cum-VII Addl. District Judge (Fast Track Court), Kakinada and the respondents are respondents in the said case.

(2.) For the sake of convenience, both 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. 166 of the Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.3,00,000.00 towards compensation for the death of Eagala China Apparao in a motor vehicle accident that occurred on 8/7/2008.