(1.) The appellants are claim petitioners and the respondents are respondents in M.V.O.P.No.291 of 2012 on the file of the Chairman, Motor Accident Claims Tribunal-cum-I Additional District Judge, Machilipatnam.
(2.) For the sake of convenience, both the parties in the appeal will be referred to as they are arrayed in the claim petition.
(3.) The claim petitioners filed the petition under Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.3,00,000.00 for the death of Thota Mallesh, who is husband of 1st petitioner and father of petitioner Nos.2 and 3, in a motor vehicle accident that took place on 17/2/2012.