MALLE SAVITHRAMMA Vs. B. SURYANARAYANA

JUDGEMENT

(1.) The appellants are the Claimants in M.V.O.P.No.491 of 2009 on the file of the Motor Accident Claims Tribunal -cum- III Additional District and Sessions Judge (FTC), Anantapur and the respondents are the respondents in the said case.

(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 claimants filed a Claim Petition under Sec. 140 and 163-A of Motor Vehicles Act, 1988 and Rule 455 of A.P. Motor Vehicle Rules 1989 against the respondents praying the Tribunal to award an amount of Rs.4,00,000.00 towards compensation on account of death of deceased M.Shankar Reddy in a Motor Vehicle Accident occurred on 30/5/2009.