SHAIK KALESHA Vs. B. SREENIVASA RAO

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 19/3/2012 on the file of Motor Accident Claims Tribunal -cum- V Additional District Judge (Fast Track Court), Ongole, passed in M.V.O.P.No.368 of 2010, whereby the Tribunal has partly allowed the claim against the respondents 2 to 6, the instant appeal is preferred by the appellants/ claimants for enhancement of claim amount.

(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.4,00,000.00 towards compensation on account of death of deceased Shaik Khadar Bee in a Motor Vehicle Accident occurred on 12/7/2007.