EDAVALLI RAJYALAKSHMI Vs. YADAVALLI SUJATHA

JUDGEMENT

(1.) The appellants are the Claimants in M.V.O.P.No.40 of 2013 on the file of the Motor Accident Claims Tribunal -cum- III Additional District Judge, Guntur and the respondents are the respondents 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 application.

(3.) The claimants filed a Claim Petition under Sec. 166 of Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.5,00,000.00 towards compensation on account of death of deceased Nidamanuri Subbayamma in a Motor Vehicle Accident occurred on 30/11/2012.