TATA SAMBASIVA RAO Vs. M.RAVI KUMAR

JUDGEMENT

(1.) Claimants in M.V.O.P.No.179 of 2008, on the file of the Chairman, Motor Accident Claims Tribunal-cum-IV Additional District & Sessions Judge, Vijayawada (for short "the learned MACT"), feeling aggrieved by the decree and order dtd. 21/3/2012, whereby their claim was partly allowed by granting a compensation of Rs.7,30,000.00 as against the claim made for Rs.10,00,000.00, filed the present appeal.

(2.) Claim is arising out of the death of one Tata Srinivasa Kumar (hereinafter referred to as "the deceased") in a motor vehicle accident that occurred on 2/11/2007. While the deceased was travelling on a motorcycle, the lorry bearing No.AP 7 W 4568 (hereinafter referred to as "the offending vehicle") dashed against the motorcycle from behind in a rash and negligent manner, which has led to death of deceased on the spot.

(3.) Claimant Nos.1 and 2 are the parents, claimant Nos.3 is unmarried sister and claimant No.4 is elder brother of the deceased.