MEESALA NAGESWARAMMA Vs. SIVA CHEEDERLA

JUDGEMENT

(1.) GRANT of inadequate compensation in M.V.O.P. No. 221 of 2005 on the file of the Motor Accidents Claims Tribunal -cum -III Additional District Judge, Guntur, made the claimants to prefer the present appeal under Section 173 of the Motor Vehicles Act, 1988 (for short "the Act"), seeking enhancement of the same.

(2.) FOR the sake of convenience, the parties will hereinafter be referred to as arrayed in O.P.

(3.) THE first respondent, who is the owner of the vehicle, filed the counter denying the manner in which the accident took place and also the age, income and avocation of the deceased. It was further averred that there was no negligence on the part of the driver of the first respondent and that the driver was having a valid licence to drive the vehicle. Since the policy was in force at the time of the accident it is stated that the second respondent alone is liable to pay compensation.