K. RENUKA Vs. S. SATHYA

JUDGEMENT

(1.) The appellants are claim petitioners and the respondents are respondents in M.V.O.P.No.5 of 2011 on the file of the Chairman, Motor Accident Claims Tribunal-cum-District Judge, Chittoor.

(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 claim petitioners filed the claim petition under Sec. 166 of the Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.7,00,000.00 towards compensation for the death of K. Lakshmi Narayana Rao, who is husband of 1st petitioner, father of petitioner Nos.2 to 5 and son of the 6th petitioner, in a motor vehicle accident that occurred on 24/10/2010.