YELAMANCHILI ATCHIYAMMA Vs. MADASU VENKATA RAO

JUDGEMENT

(1.) The appellants are claimants in M.V.O.P.No.1098 of 2010 on the file of the Motor Accident Claims Tribunal-cumIV Addl. District Judge Visakhapatnam, and the respondents are the respondents in the said case.

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

(3.) The claimants are filed a Claim Petition under Sec. 166 of Motor Vehicles Act for seeking compensation in an accident Rs.2,50,000.00 for the death of Yelamanchili Mahalakshmi, in a Motor Vehicle Accident, that occurred on 28/2/2009.