SUNKAVALLI PADMAVATHI Vs. JUTTU SATISH

JUDGEMENT

(1.) Heard Sri Parimi Rama Rayudu, learned counsel for the appellants/claimants and Sri N.Rama Krishna, learned Standing Counsel for the 3rd respondent-Oriental Insurance Company Ltd.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act (for short 'the M.V.Act) has been filed by the claimants/appellants, challenging the award dtd. 5/11/2012 of the Motor Accidents Claims Tribunal(District Judge), Rajahmundry (in short 'the Tribunal') passed in M.V.O.P.No.737 of 2008, for enhancement of compensation amount.

(3.) The 1st respondent is the driver of the offending lorry bearing No.AP 37 W 8119, the 2nd respondent is the owner and the 3rd respondent is the Oriental Insurance Company.