TANKASALA LAKSHMI Vs. D.TIRUMALA RAO

JUDGEMENT

(1.) Heard Sri B.V.Krishna Reddy, learned counsel appearing for the claimants/appellants through virtual mode as well as Smt.A.Jayanthi, learned Standing Counsel appearing for respondent No.3-Insurance company.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act 1988, (in short 'M.V.Act'), has been filed by the claimants/appellants, challenging the Award, dtd. 31/5/2012, passed in M.V.O.P.No.461 of 2009 by the Motor Accidents Claims Tribunal (Principal District Judge), West Godavari at Eluru(in short 'the Tribunal') for enhancement of the compensation amount.

(3.) The claimants/respondents filed M.V.O.P.No.461 of 2009 under Sec. 166 of the M.V.Act for compensation of Rs.44,99,999.00 for the death of one T.Rambabu (hereinafter referred as 'deceased') in the motor accident, which took place on 21/12/2007 near Kondaparava Cross Road, at the outskirts of Vissannapeta on Nuzvid to Visannapeta Road, Krishna District, due to rash and negligent driving of the driver of the lorry bearing No.AP Q 5749 (HGV) (in short 'offending vehicle'), the accident took place.