GAVARA CHINTALAMMA Vs. S. SATHAIAH

JUDGEMENT

(1.) DISSATISFIED with the award of Rs. 90,000/ - towards compensation, as against Rs. 2,00,000/ - claimed under Section 166 of the Motor Vehicles Act, 1988 read with Rule 455 of the Motor Vehicle Rules, 1989, seeking enhancement of the same, claimant preferred this civil miscellaneous appeal against the order, dated 26.2.2004, in MVOP No. 660 of 2003, passed by the learned Chairman, Motor Accidents Claims Tribunal -cum -IV Additional District Judge, Visakhapatnam (for short "Tribunal"). The appellants herein are the claimants, while respondent Nos. 1 and 2, who are owner of the lorry bearing No. AP -16 -T -4228 that involved in the accident and its insurer, respectively, are respondent Nos. 1 and 2, respectively, in the O.P. before the Tribunal.

(2.) FOR the sake of convenience, the parties are hereinafter referred to as arrayed in the O.P. before the Tribunal and G. Ramesh, who died in the accident, as "deceased."

(3.) BEFORE the Tribunal, respondent No. 1, owner of the lorry that involved in the accident, remained ex parte.