N. HAMSA Vs. M. RAJASEKHAR, CHITTOOR

JUDGEMENT

(1.) Claiming compensation of Rs.7,00,000.00 for the death of one K. Kamalakar (hereinafter referred to as "the deceased"), his mother and elder brother filed M.V.O.P.No.266 of 2009 on the file of Motor Accidents Claims Tribunal-cum-I Additional District Judge, Chittoor (for short "the MACT") invoking Sec. 163-A of the Motor Vehicles Act, 1988. Feeling aggrieved by granting a compensation of only Rs.2,82,000.00, the present appeal is filed praying for enhancement.

(2.) Respondent No.1 is the owner of the lorry bearing No.GJ 19 T 3235 (hereinafter referred to as "the offending vehicle"). Respondent No.2 is the Insurance Company / insurer of the offending vehicle. Respondent No.3 is the owner of the tipper bearing Registration No.KA 32 1540 (hereinafter referred to as "the stationed vehicle"). Respondent No.4 is the Insurance Company / insurer of the stationed vehicle.

(3.) For the sake of convenience, the parties hereinafter referred to, with reference to their status before the learned MACT under the impugned proceedings.