BHEEMAPALLI PARVATHI Vs. BELLANNA DADAYYA

JUDGEMENT

(1.) This appeal is preferred by the Appellants/claimants, challenging the award dtd. 21/6/2013 passed in M.V.O.P.No.782/2011 on the file of Motor Accidents Claims Tribunal- cum-II Addl.District Judge, Parvathipuram, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.3,91,000.00 with interest @ 6% p.a. from the date of petition, till the date of realisation to the petitioners/claimants, for the death of Bheemapalli Dalappadu, in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties before the tribunal.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.5,00,000.00 on account of the death of Bheemapalli Dalappadu, who is the husband of the 1stpetitioner, father of the petitioners No.2 and 3 and son of the 4thpetitioner, in a motor vehicle accident that occurred on 10/3/2011.