KOMMANNAPALLI ANNAPOORNA Vs. BHAWANI BALA

JUDGEMENT

(1.) The appellants are claimants in M.V.O.P.No.44 of 2011 on the file of the Chairman, Motor Accident Claims Tribunal-cum-Addl. District Judge, Vizianagaram and the respondents are 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 the claim petition under Sec. 166 of the Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award compensation of Rs.8,00,000.00 for the death of their son, namely, Kommanapalli Trinadha Rao, in a motor vehicle accident that occurred on 13/9/2010.