NIDAMANURI RAMANA KUMARI Vs. ERUKULA SESHA RAO

JUDGEMENT

(1.) The parents of a girl, by name Nidamanuri Amitha, who died in a motor vehicle accident on 27.10.1999, near Nagarjuna Sagar Right Canal at Kambampadu village of Macherla Mandal, Guntur District, filed this appeal, under Section 173 of the Motor Vehicles Act, seeking enhancement of the compensation.

(2.) The appellants filed M.V.O.P.No.283 of 2000, before the Motor Accidents Claims Tribunal-cum-Principal District Judge, Guntur, claiming a sum of Rs.2,00,000/-, as compensation, for the death of their daughter. They pleaded that when the 2nd appellant and the deceased were traveling in a jeep bearing No. AP-7W-2157, to visit Amaralingeswara Swamy Temple at Dyda, the jeep fell into the Nagarjuna Sagar Right Canal when the driver lost his control. His daughter was said to have been washed away in the waters and that the dead body was traced in the Buggavagu Reservoir, 3 or 4 days after the accident.

(3.) The appellants pleaded that the deceased was studying B.Com Degree course, and that she was earning about Rs.1,200/- to 1,300/- per month, by giving tuitions to the school students. They furnished their ages as 38 and 45, respectively.