YALLA REVATHI Vs. SWARUPANDA GIRI SWAMY

JUDGEMENT

(1.) Challenge in this MACMA is to the award, dtd. 28/8/2016 in M.V.O.P.No.324 of 2014, on the file of the Chairman, Motor Accidents Claims Tribunal-cum-VII Additional District and Sessions Judge, Guduru (MVOP No.570 of 2012, on the file of V Addl. Motor Accidents Claims Tribunal, Nellore. ("Tribunal" for short), whereunder the Tribunal dealing with a claim for compensation of Rs.20,00,000.00 made by the claimants on account of death of Yalla Nandakumar Reddy (hereinafter will be referred to as "deceased". in a motor vehicle accident, which was occurred on 28/1/2012, awarded a sum of Rs.12,76,800.00.

(2.) The appellants are the claimants in M.V.O.P.No.324 of 2014 and feeling that the compensation so awarded by the tribunal is not just and reasonable, they filed the present MACMA.

(3.) The parties to this MACMA will hereinafter be referred to as described before the Tribunal for the sake of convenience.