KUNDURI PULLAMMA Vs. KATI ADAM

JUDGEMENT

(1.) Both these appeals arise out of the award dtd. 1/7/2021, passed by the Motor Accidents Claims Tribunal cum VIII Additional District Judge, Prakasam District at Ongole in M.V.O.P.No.395 of 2017. As such, I feel it appropriate to decide the issues by way of a common judgment.

(2.) The claimants filed an application before the Tribunal, initially under Ss. 166 and 168 of the Motor Vehicles Act and Rule 455 of the Andhra Pradesh Motor Vehicle Rules, 1989 which was subsequently amended vide order dtd. 30/7/2019 in I.A.No.527 of 2019 to that of a petition under Sec. 163-A and 168 of the Motor Vehicles Act, 1988 and Rule 455 of the Andhra Pradesh Motor Vehicles Rules, 1989, claiming compensation of Rs.15,00,000.00 for the death of one Kunduri Krishna (hereinafter referred to as deceased') in a road accident that occurred on 20/8/2014 at Mudra School, Yerragondapalem. The Tribunal awarded a compensation of Rs.9,77,000.00 to the claimants. Aggrieved by the same, the 3rdclaimants filed M.A.C.M.A.No.9 of 2022 and the respondent/insurance company filed M.A.C.M.A.No.530 of 2021.

(3.) For the sake of convenience, the parties are referredto as they are arrayed before the Tribunal.