MOKKAPATI SUJATHA Vs. PENUGONDA RAMA SUBBAREDDY

JUDGEMENT

(1.) Aggrieved by the order dtd. 21/8/2012 in M.V.O.P. No.742 of 2011 passed by the Chairman, Motor Accidents Claims Tribunal - cum -District Judge, Guntur, (for short "the Tribunal"), the appellant / claimant preferred this appeal questioning the dismissal of claim petition.

(2.) For the sake of brevity, the parties are referred to as per their array before the Tribunal.

(3.) The claimant has filed an application under Sec. 163-A of the Motor Vehicles Act, 1988 (short "M.V.Act") for compensation of Rs.4,00,000.00 on account of the death of her son Mokkapati Satish (hereinafter will be referred to as 'the deceased'), in a motor vehicle accident that occurred on 26/4/2011.