(1.) Aggrieved by the order dtd. 13/6/2011 in MVOP No.129 of 2010 passed by the Chairman, Motor Accidents Claims Tribunal- cum- I Additional District Judge, Ongole (for short 'the Tribunal'), the claimants have preferred this appeal for not fastening liability on the 3rd respondent/insurance company.
(2.) The parties will be referred to as arrayed in the MV OP for convenience.
(3.) The petitioners filed the application under Ss. 166 of the Motor Vehicles Act for compensation of Rs.6,00,000.00 for the death of one Kankipati Ramadevi (hereinafter referred to as 'deceased'), who died in a motor vehicle accident.
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