SHAIK MEERAVALI Vs. K. RAMESH

JUDGEMENT

(1.) Aggrieved by the Judgment and decree dtd. 23/3/2007 in M.V.O.P. No.284 of 2005 passed by the Chairman, Motor Accidents Claims Tribunal-cum-III Additional District Judge, Guntur (for short, "the tribunal"), whereby the tribunal awarded an amount of Rs.50,000.00 under no-fault liability, the claimants have preferred the present appeal seeking enhancement of compensation.

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

(3.) The claimants have filed a petition under Sec. 163-A of the Motor Vehicles Act seeking compensation of Rs.2,00,000.00 on account of the death of their daughter Shaik Mumtaz Begum, aged 15 years, in a motor vehicle accident that occurred on 24/8/2004. From now on, the said Shaik Mumtaz Begum will be referred to as "the deceased''.