SYED KALESHA Vs. A.SREENIVASULU

JUDGEMENT

(1.) This appeal is preferred by the Appellants/claimants, challenging the award dtd. 7/2/2011 passed in M.V.O.P.No.153/2008 on the file of Motor Accidents Claims Tribunalcum-VII Addl.District Judge (Fast Track Court), Madanapalle, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.2,94,000.00 with interest @ 6% p.a. from the date of petition, till the date of deposit to the petitioners/claimants, for the death of Syed Bavaji, in a motor vehicle accident.

(2.) For the sake of convenience, the parties are arrayed as parties in the lower Court.

(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.4,00,000.00 on account of the death of Syed Bavaji, who is son of the petitioners in a motor vehicle accident that occurred on 19/4/2008.