SAKHAMURI RAMA MOHAN RAO Vs. KAVURI VENKATESWARLU

JUDGEMENT

(1.) The appellants are the Claimants in M.V.O.P.No.855 of 2011 on the file of the Motor Accident Claims Tribunal -cum- XI Additional District Judge (FTC), Guntur at Tenali 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.) The claimants filed a Claim Petition under Sec. 140 and 163-A of A.P.Motor Vehicles Act and Rule 445 and 476 of A.P.Motor Vehicles Rules against the respondents praying the Tribunal to award an amount of Rs.7,00,000.00 towards compensation on account of death of their son Sakhamuri Saisri Harsha in a Motor Vehicle Accident occurred on 14/5/2011.