(1.) Claimants in M.V.O.P.No.7 of 2007 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-VIII Additional District Judge (FTC), Chittoor (for short "the learned MACT"), feeling aggrieved by the dismissal of their petition filed under Sec. 166 (1)(c) of the Motor Vehicles Act, 1988, filed the present appeal invoking Sec. 173 of the Motor Vehicles Act.
(2.) Claim was made for awarding a compensation of Rs.2,50,000.00 for the death of one Eswaramma (hereinafter referred to as "the deceased") in a road traffic accident caused by the driver of the tipper lorry bearing No.AP 03 T 3744 (hereinafter referred to as "the offending vehicle"), owned by respondent no.1 and insured with respondent No.2, while the deceased was travelling in A.P.S.R.T.C. bus bearing No.AP 09 Z 7964 belonging to Respondent Nos.3 and 4, before the learned MACT.
(3.) Claimant No.1 is the daughter and claimant No.2 is the daughter-in-law; claimant Nos.3 and 4 are the grand children, claimant No.5 is the daughter-in- law; claimant Nos.6 to 8 are the grand children of the deceased. Husband of claimant No.2 and father of claimant Nos.3 and 4, one Bhaskar, is the son of the deceased, as he died, claimant Nos.2 to 4 are the dependents of the deceased, claimant No.5 is the daughter-in-law and claimant Nos.6 to 8 are the children of one T. Gangadharam, son of the deceased. Contending that all the claimants are dependents on deceased and her legal heirs, they claimed a compensation of Rs.2,50,000.00.
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