K. RAJANI Vs. M. SATYANARAYANA GOUD

JUDGEMENT

(1.) Challenging the order dated 03.05.2005 passed in O.P.No.2133 of 2001 by the Motor Vehicles Accidents Claims Tribunal cum III Additional Chief Judge, City Civil Court, Hyderabad (the Tribunal, for brevity), the claimants filed this appeal.

(2.) The appellants herein are the claimants and the respondents herein are the respondents before the Tribunal and for the sake of convenience, the parties will be hereinafter referred to as per their array before the Tribunal.

(3.) The first claimant is the wife, second claimant is the minor daughter, third claimant is the minor son and the fourth claimant is the mother of the deceased original claimant. The brief facts of the case are as follows:-