BALANTRAPU VARA LAKSHMI Vs. KARRA RAMESH

JUDGEMENT

(1.) Heard Smt. Ch.S.N.Meena Kumari, learned counsel representing Sri Kambhampati Ramesh Babu, learned counsel for the appellants as well as Sri M.V.Vijayaditya Reddy, learned counsel representing Sri C.Prakash Reddy, learned counsel for respondent No.3 - Insurance Company.

(2.) This appeal under Sec. 173 of the Motor Vehicles Act (in short MV Act) has been filed by the claimants for enhancing of the compensation as awarded by the Motor Accident Claims Tribunal - cum - II Additional District Judge, West Godavari District, Eluru (in short 'the Tribunal') in MVOP.No.297 of 2015.

(3.) The claimants/appellants filed MVOP.No.297 of 2015 under Sec. 166 of MV Act claiming compensation of Rs.17.00 lakhs for the death of Balantrapu Satyanarayana Murthy in road accident dtd. 10/3/2015 at 01.45 P.M. on NH 165 road, opposite Adarsh Public School, Kaikaluru. Their case was that the deceased was aged about 57 years. He was working as Chief Manager (Rural), Regional Business Office, State Bank of India, Bhimavaram. He started from Bhimavaram to go to Vijayawada to attend the meeting, in Tata Indica Car bearing No.AP 31 BV 426B which met with an accident with lorry bearing No. AP 27 X 0757 which was being driven by the driver in a rash and negligent manner. He died and the driver of the car also sustained injuries. His monthly income from salary was Rs.1,10,000.00. He was an income tax assessee.