APSRTC Vs. SIRUGUDI NAGAYANAMMA

JUDGEMENT

(1.) This appeal is preferred by respondents No.2 and 3/APSRTC, challenging the award dtd. 27/9/2017 passed in M.V.O.P.No.16/2016 on the file of Motor Accidents Claims Tribunalcum-I Addl.District Judge, Visakhapatnam, wherein the Tribunal while allowing the petition, awarded a compensation of Rs.15,00,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation for the death of Sirugudi Suresh in a motor vehicle accident.

(2.) For the sake of convenience the parties are arrayed as parties before the tribunal.

(3.) As seen from the record, originally the petitioners filed an application U/s.166 of the Motor Vehicles Act, 1988 (for brevity "the Act") claiming compensation of Rs.15,00,000.00 on account of the death of Sirugudi Suresh, in a motor vehicle accident that occurred on 1/5/2015.