KUKATLAPALLI JANAIAH Vs. KYPA VENKATA SUBBA REDDY

JUDGEMENT

(1.) Aggrieved by the impugned Award, dtd. 26/10/2012, passed in M.V.O.P. No. 486 of 2011 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge [F.T.C.], Ongole, whereby, the Tribunal awarded compensation of Rs.6,33,500.00 towards total compensation; this instant Appeal is preferred by the Claimants claiming balance compensation amount, as prayed before the Tribunal.

(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 petition under Sec. 166 of the Motor Vehicles Act, 1988, [the 'M.V. Act'] against the respondents claiming compensation of Rs.10,00,000.00 for the death of Avuku Nasaramma, [the 'deceased'], who is the wife of Claimant No. 1 and mother of Claimant Nos.2 to 5 in a motor vehicle accident that took place on 15/7/2011.