ADDALA RAMA LAKSHMI Vs. DASARI SRINIVASA RAO

JUDGEMENT

(1.) Introductory: One Addala Srinu @ Srinivas (hereinafter referred to as "the deceased") died in a motor vehicle accident / road traffic accident that occurred on 20/2/2013 at about 07:00 p.m. near Mallepalle NH-16 Road. The Chairman, Motor Accidents Claims Tribunal-cum-X Additional District and Session Judge, East Godavari District at Rajahmundry (for short "the learned MACT) passed judgment and decree dtd. 3/2/2015 in M.V.O.P.No.359 of 2013 filed by the parents and sisters of the deceased, awarding compensation of Rs.4,74,000.00, as against the claim made for Rs.8,00,000.00, with interest at the rate of 9% per annum from the date of petition till the date of realization with incidental directions as to deposit, apportionment etc. Feeling dissatisfied with the quantum of compensation awarded, the present appeal is filed by the claimants.

(2.) Respondent No.1 is the driver of the Lorry bearing No.AP 16 TX 4455 (hereinafter referred to as "the offending vehicle"). Respondent No.2 is the owner and respondent No.3 is the Insurance Company.

(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.