DIVISIONAL MANAGER Vs. KOLA LAKSHMI DEVI

JUDGEMENT

(1.) The appellant is 2ndrespondent/Insurance company and the respondents are claim petitioners and respondent Nos.1 and 3 to 5 in M.V.O.P.No.567 of 2011 on the file of the Chairman, Motor Accident Claims Tribunal-cum-VI Additional District Judge, Anantapur at Gooty. The appellant filed the appeal questioning the legal validity of the order of the Tribunal.

(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 claim petitioners filed the petition under Ss. 140 and 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.5,00,000.00 for the death of the deceased, who is son of petitioner Nos.1 and 2 and elder brother of 3rdpetitioner, in a motor vehicle accident that took place on 9/8/2011.