APSRTC Vs. NAGULAPALLI NAGALAKSHMI

JUDGEMENT

(1.) This appeal is preferred by the 2nd respondent/APSRTC, challenging the award dtd. 10/7/2015 passed in M.V.O.P.No.494/2012 on the file of Motor Accidents Claims Tribunal-cum-I Addl.District Judge, West Godavari District, Eluru, wherein the Tribunal while allowing the petition, awarded compensation of Rs.9,59,400.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation, for the death of Nagulapalli Naga Raju, 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.8,00,000.00 on account of the death of Nagulapalli Naga Raju, in a motor vehicle accident that occurred on 14/5/2012.