APSRTC Vs. MALLIK REKHI

JUDGEMENT

(1.) Challenge in this M.A.C.M.A. is to the award, dtd. 18/3/2015 in M.V.O.P.No.1716 of 2012, on the file of Additional District and Sessions Judge-Motor Accident Claims Tribunal, Visakhapatnam (for short "Tribunal"), where under the Tribunal as against the original claim of the claimants to award compensation of Rs.6,00,000.00 on account of the death of Nijam Mallik (hereinafter will be referred to as "deceased". in a motor vehicle accident, which was occurred on 29/8/2012, granted a sum of Rs.3,56,000.00 towards compensation with subsequent interest at 6% per annum from the date of petition till the date of realization and directed the respondents to deposit the same within two months from the date of award. The Tribunal apportioned the compensation as that of Rs.1,56,000.00 in favour of first claimant, Rs.1,00,000.00 in favour of second claimant and Rs.1,00,000.00 in favour of third claimant.

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

(3.) The claimants, who are three in number, filed M.V.O.P.No.1716 of 2012 under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.6,00,000.00 on account of the death of deceased in a motor vehicle accident.