VC MD, APSRTC Vs. MUPPASANI KRISHNAVENI, PRAKASAM DIST

JUDGEMENT

(1.) Challenging the award and decree dtd. 10/1/2015 in M.V.O.P.No.326 of 2011 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 have preferred the appeal in M.A.C.M.No.776 of 2015 questioning the award passed by the tribunal. On the other hand, the claimants have preferred M.A.C.M.A. No.1138 of 2015 seeking enhancement of compensation.

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

(3.) The claimants have filed a petition under Sec. 166 (1) (c) and 168 of the Motor Vehicles Act claiming compensation Rs.20,00,000.00 on account of the death of Muppasani Aravinda Babu (hereinafter referred to as "the deceased") in a motor vehicle accident that occurred on 26/9/2010. The first claimant is the wife, claimants 2 to 4 are the children, claimant 5 is the mother, claimant 6 is the sister, and claimant 7 is the brother of the deceased.