ULUSU RAJYALAKSHMI Vs. B. RAVI

JUDGEMENT

(1.) Aggrieved by the order dtd. 28/1/2014 in M.V.O.P. No.972 of 2004 passed by the Chairman, Motor Accidents Claims Tribunal - Cum- II Additional District Judge, Amalapuram (for short "the tribunal") claimants, whereby the tribunal dismissed the claim petition, the claimants have preferred the present appeal.

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

(3.) The claimants' case is that they have filed a petition under Sec. 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.20,0,000.00 on account of the death of Ulusu Gangaraju, (hereinafter be referred as "the deceased") who died in a motor vehicle accident that occurred on 17/8/2004.