MUKALA VARA LAKSHMI Vs. BHUMI NAGA SATYANARAYANA

JUDGEMENT

(1.) Challenge in this MACMA made by the appellants is to the award, dtd. 5/7/2018 in M.V.O.P.No.413 of 2015, on the file of the Chairman, Motor Accidents Claims Tribunal-cum-VII Additional District and Sessions Judge, West Godavari at Eluru ("Tribunal" for short), whereunder the tribunal dealing with a claim for compensation of Rs.25,00,000.00 on account of death of Mukala Venkata Rao (hereinafter will be referred to as "deceased". in a motor vehicle accident, which was occurred on 17/3/2015, awarded a sum of Rs.15,32,500.00 towards compensation and apportioned as Rs.10,32,500.00 to the first petitioner and Rs.2,50,000.00 each to the petitioners 2 and 3.

(2.) Challenge in this MACMA made by the unsuccessful second respondent/APSRTC is to the award, dtd. 5/7/2018 in M.V.O.P.No.413 of 2015, on the file of the Chairman, Motor Accidents Claims Tribunal-cum-VII Additional District and Sessions Judge, West Godavari at Eluru ("Tribunal" for short), questioning the quantum of compensation and further with a contention that APSRTC is not liable to pay any compensation.

(3.) Both MACMA Nos.966 of 2019 and 86 of 2019 arose as against the award, dtd. 5/7/2018 in M.V.O.P.No.413 of 2015 as such they can conveniently dispose of by virtue of a common judgment.