GARAPATI RADHA Vs. TANGA VENKATA RAO

JUDGEMENT

(1.) The appellants are the Claimants in M.V.O.P.No.191 of 2007 on the file of the Motor Accident Claims Tribunal -cum- II Additional District and Sessions Judge, Amalapuram 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. 166 of Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.5,00,000.00 towards compensation on account of death of deceased Garapati Venkateswara Rao @ Venkanna in a Motor Vehicle Accident occurred on 26/10/2007.