MANAGING DIRECTOR APSRTC Vs. LANKA VARA LAKSHMI

JUDGEMENT

(1.) This appeal is preferred by the 2nd respondent/APSRTC, challenging the award dtd. 29/6/2015 passed in M.V.O.P.No.191/2013 on the file of Motor Accidents Claims Tribunal-cum-II Addl.District Judge, West Godavari District, Eluru, wherein the Tribunal while partly allowing the petition, awarded compensation of Rs.7,00,000.00 with interest @ 9% p.a. from the date of petition, till the date of realisation for the death of Lanka Mani Yesu @ Yesu, 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 Motor Vehicles Act, 1988 (for brevity 'the Act') claiming compensation of Rs.15,00,000.00 on account of the death of Lanka Mani Yesu @ Yesu, in a motor vehicle accident that occurred on 20/3/2010.