KANAMALA SOWRAMMA Vs. NULA LAKSHMI SRINIVASA RAO

JUDGEMENT

(1.) This appeal is directed against the order of the Chairman, Motor Vehicle Accident Claims Tribunal-cum-VII Additional District Judge, West Godavari at Eluru (hereinafter called as 'the Tribunal') in M.V.O.P.No.499 of 2010 dtd. 19/4/2017.

(2.) The appellants, who are wife and children of one Kanamala Satyanandam (hereinafter called as "the deceased"), are the claimants before the Tribunal. The respondent Nos.1 and 2 are the rider-cum-owner and insurer of the Bajaj Boxer Motorcycle bearing No.AP 16AH 8539 (hereinafter referred to as "crime motorcycle") respectively.

(3.) The case of the claimants, in the petition before the Tribunal is that: