NAKARIKANTI ABDUL Vs. GUNJIBOINA NARSIMHA RAO

JUDGEMENT

(1.) The appellants are claim petitioners and the respondents are respondents in M.V.O.P.No.1648 of 2012 on the file of the Chairman, Motor Accident Claims Tribunal-cum-III Additional District Judge, Guntur.

(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim petition.

(3.) The claim petitioners filed the petition under Sec. 163-A of the Motor Vehicles Act, 1988 claiming compensation of Rs.6,00,000.00 for the death of Shaik Hasanabi, who is wife of 1st petitioner, mother of petitioner Nos.2 and 3 and daughter-in-law of petitioner Nos.4 and 5, in a motor vehicle accident that took place on 21/10/2012.