D.RUKMINI Vs. BABJAN S.K

JUDGEMENT

(1.) The appellants are the petitioners in M.V.O.P.No.535 of 2009 on the file of the Motor Accident Claims Tribunal-cum-I Additional District Judge, Kurnool and the respondents are the respondents in the said case.

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

(3.) The claimants filed a Claim Petition under Sec. 140 and 166 of Motor Vehicles Act, 1988 against the respondents by praying the Tribunal to award an amount of Rs.5,00,000.00 towards compensation on account of death of Devara Thimmaiah in a Motor Vehicle Accident occurred on 18/7/2009.