(1.) The appellants are the Claimants in M.V.O.P.No.162 of 2001 on the file of the Motor Accident Claims Tribunal -cum- I Additional District Judge, Chittoor 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.) Originally the 1st petitioner/injured filed a claim petition in the year 2001 before the tribunal, subsequently during the pendency of the case before the Tribunal, the injured/1st petitioner died, later his legal representatives, who are parents, were brought on record as petitioners 2 and 3 as per orders in I.A.No.193 of 2006, dtd. 19/4/2006.