MADAKAM NAGA DURGA Vs. SATTI RAMANA

JUDGEMENT

(1.) Heard Sri Kambhampati Ramesh Babu, learned counsel for the Claimants, Smt.A.Jayanthi, learned Standing Counsel for Oriental Insurance Company and Sri P.Vinodkumar, learned Standing Counsel for A.P.S.R.T.C.

(2.) The appeal in MACMA No.2185/2018 is preferred by the claimants/Appellants (in short, the claimants), U/s.173 of the Motor Vehicles Act (in short, the M.V.Act), challenging the judgment of Motor Accidents Claims Tribunal-cum-Prl.District Judge, Eluru (in short, the Tribunal) dtd. 7/5/2018, wherein the Tribunal partly allowing the petition, awarded a compensation of Rs.50,65,000.00 with interest @ 7.5% p.a. from the date of petition, till the date of realisation, for the death of Madakam Rajulu in a motor vehicle accident occurred on 8/3/2015.

(3.) The appeal in MACMA No.1972/2018 is preferred by the 4th respondent/Appellant (in short, the A.P.S.R.T.C.) U/s.173 of the Motor Vehicles Act (in short, the M.V.Act), challenging the same judgment and sought for setting aside the judgment and decree passed in M.V.O.P.No.339/2015 on the file of Motor Accidents Claims Tribunal-cum-Prl.District Judge, Eluru (in short, the Tribunal).