SESHAM GURAVAMMA Vs. DONDAPATI NAGESHWARA RAO

JUDGEMENT

(1.) Aggrieved by the order dtd. 2/11/2007 in M.V.O.P. No.457 of 2004 passed by the Chairman, Motor Accidents Claims Tribunal- cum-V Additional District Judge, (Fast Track Court), Ongole(for short "the tribunal"), the claimants preferred this appeal questioning the correctness and the compensation awarded by the Tribunal.

(2.) For convenience's sake, the parties will hereinafter be referred to as arrayed in the M.V.O.P.

(3.) It is a claim petition filed under Sec. 163-A of the Motor Vehicles Act, 1988 (for short 'M.V.Act') claiming compensation of Rs.3,92,000.00 on account of the death of Sesham Rosaiah (hereinafter referred to as 'the deceased') in the motor vehicle accident that occurred on 6/3/2004.