GANGURI NAGARAJU Vs. GANGURI KRISHNAVAENI

JUDGEMENT

(1.) Aggrieved by the order and decree dtd. 27/10/2011 in M.V.O.P.No.112 of 2009 passed by the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge, Fast Track Court, East Godavari District, Rajahmundry, (for short "the tribunal"), the respondents 4 and 5 therein have preferred the present appeal, questioning the award passed by the tribunal, for not granting compensation to them.

(2.) For convenience, the parties will hereinafter be referred to as arrayed in the M.V.O.P.

(3.) The claimant filed a petition under Sec. 166 of the Motor Vehicles Act read with Rule 455 of the Motor Vehicle Rules claiming compensation of Rs.5,00,000.00 on account of the death of Shiva Shankar (hereinafter referred to as "the deceased") in a motor vehicle accident that occurred on 24/7/2008. The claimant is the wife and respondents 4 and 5 are the parents, of the deceased.