GANDI SAROJINI Vs. D.MANGATAYARU

JUDGEMENT

(1.) Introductory: One Gandi Sanyasi (hereinafter referred to as "the deceased") died in a road traffic accident. His legal heirs and dependents laid a claim seeking compensation vide M.O.P.No.705 2011 on the file of the Chairman, Motor Accidents Claims Tribunal -cum- I Additional District Judge at Visakhapatnam (for short "the learned MACT"). Under the award and decree dtd. 20/6/2013, the learned MACT allowed the claim for an amount of Rs.13,80,400.00. Questioning the same as inadequate, the petitioners / claimants filed the present appeal.

(2.) Respondent No.1 herein is the owner of the crane bearing No.AP 31 AF 4799 (hereinafter referred to as "the offending vehicle") and respondent No.2 is the Insurance Company with which the offending vehicle was insured.

(3.) For the sake of convenience, the parties will be hereinafter referred to as the petitioners/claimants and the respondents, as and how they are arrayed in the proceedings before the learned MACT.