THUMMALURU SESHA REDDY Vs. K. RAHEEM SAHEB

JUDGEMENT

(1.) The appellants are claimants in M.V.O.P.No.255 of 2006 on the file of the Motor Vehicle Accidents Claims Tribunal-cum-II Addl. District Judge, at Kadapa.

(2.) The parties in the appeal will be referred as they are arrayed in the claim application.

(3.) The Claimant has filed a Claim Petition under Sec. 166 of MV Act, for claiming compensation of Rs.4,00,000.00 for the death of the deceased in a Motor Vehicle accident that occurred on 9/5/2006 at 11:00 P.M.