V. MADHAVA RAYUDU Vs. AMRUTHA VENKATESWARAMMA

JUDGEMENT

(1.) Aggrieved by the order dtd. 8/8/2012 passed by the Chairman, Motor Accident Claims Tribunal-cum-IX Additional District Judge (Fast Track Court), Krishna at Machilipatnam, in M.V.O.P.No.456 of 2008, this instant appeal is preferred by the 2nd respondent 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 petition.

(3.) The claim petitioners filed the petition under Sec. 166 read with Sec. 163-A of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P.M.V. Rules, 1989 against the respondents claiming compensation of Rs.2,00,000.00 for the death of A. Kotesulu, who is husband of 1st petitioner and father of 2nd petitioner and 3rd respondent, in a motor vehicle accident that took place on 5/2/2007.