BANALA VARADHI NARAYANAMMA Vs. M. HUSSAIN VAL

JUDGEMENT

(1.) Aggrieved by the order dtd. 23/8/2010 in M.V.O.P. No.419 of 2008 passed by the Chairman, Motor Accidents Claims Tribunal- cum-VI Additional District Judge, (Fast Track Court), Gooty (for short "the tribunal"), the claimants preferred this appeal questioning the correctness and the compensation awarded by the Tribunal.

(2.) For convenience's sake, the parties will hereinafter be referred to as they were arrayed in the M.V.O.P.

(3.) It is a claim petition filed under Sec. 140 and 163-A of the Motor Vehicles Act, 1988 (for short 'M.V.Act') claiming compensation an amount of Rs.3,00,000.00 on account of the death of Banala Varadhi Harinath Reddy (hereinafter referred to as 'the deceased'), who is the son of claimants.