SADARAM SIVA KUMARI Vs. BODDI KRISHNA RAO

JUDGEMENT

(1.) Aggrieved by the impugned order dtd. 30/11/2011 on the file of Motor Accident Claims Tribunal -cum-IV Additional District Judge, Visakhapatnam, passed in M.V.O.P.No.1327 of 2010, whereby the Tribunal dismissed the claim of claimants, the instant appeal is preferred by the appellants-claimants claiming the compensation 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.21,22,000.00 towards compensation on account of death of the deceased Sadaram Surya Venkata Apparao, in a Motor Vehicle Accident occurred on 3/7/2007.