BRANCH MANAGER Vs. B.GOWRI

JUDGEMENT

(1.) The appellants are the second and fourth respondents in M.V.O.P.No.325 of 2007 on the file of the Motor Accident Claims Tribunal-cum- Principal District Judge, Chittoor and the respondents are the petitioners and respondents 1, 3 and 5 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.12,00,000.00 towards compensation on account of death of deceased B.Ethirajulu in a Motor Vehicle Accident occurred on 14/3/2007.