VEMULA PENCHAIAH DIED Vs. VENKATA SUBBAREDDY

JUDGEMENT

(1.) Aggrieved by the judgment and decree dtd. 29/9/2012 in M.V.O.P. No.541 of 2011 passed by the Chairman, Motor Acci- dents Claims Tribunal-cum-III Additional District Judge (Fast Track Court), Kadapa at Rajampet (for short, "the tribunal"), whereby the tribunal dismissed the claim petition, the claimants have preferred the present appeal.

(2.) For convenience, the parties herein will be referred to as per their rankings in the M.V.O.P.

(3.) The claimants have filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.4,00,000.00 on account of the death of their son, Vemula Lak- shumaiah, in a road accident that occurred on 10/12/2009. Vemula Lakshmaiah will be referred to as "the deceased."