LAWS(APH)-2023-7-23

SYED HANSA Vs. D. HUSSAINI

Decided On July 27, 2023
Syed Hansa Appellant
V/S
D. Hussaini Respondents

JUDGEMENT

(1.) The appellants are claimants and the respondents are respondents in M.V.O.P.No.384 of 2008 on the file of the Chairman, Motor Accident Claims Tribunal-cum-III Additional District Judge, Kurnool at Nandyal.

(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 claim petition under Sec. 166(C) of the Motor Vehicles Act, 1988 against the respondents praying the Tribunal to award an amount of Rs.15,00,000.00 towards compensation for the death of Syed Qureshi, who is husband of 1st petitioner, father of petitioner Nos.2 & 3 and son of petitioner Nos.4 & 5, in a motor vehicle accident that occurred on 3/7/2006.