T. MURALI Vs. SARIPALLI APPALARAJU

JUDGEMENT

(1.) This appeal is preferred by the Appellants/claimants, challenging the award dtd. 16/10/2015 passed in M.V.O.P.No.135/2012 on the file of Motor Accidents Claims Tribunal- cum-II Addl.District Judge, Parvathipuram, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.1,29,800.00 with interest @ 7.5% p.a. from the date of petition, till the date of deposit to the petitioners/claimants, for the injuries sustained by Tallapudi Murali, in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties before the tribunal.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 of Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.15,00,000.00 on account of the injuries sustained by Tallapudi Murali, who is the husband of the 2ndpetitioner, father of the petitioners No.3 and 4 and son of the 5th petitioner, in a motor vehicle accident that occurred on 4/9/2011.