KANCHARANA VENKAMMA Vs. CHALLA VENKATA RAMANA

JUDGEMENT

(1.) This appeal is filed under Sec. 173 of the Motor Vehicles Act, 1988 against the award and the decree dtd. 23/11/2005, dismissing the claim petition in M.O.P.No.905 of 2004 on the file of the Chairman, Motor Accidents Claims Tribunal-cum-VIII Additional District Judge, (F.T.C.), Visakhapatnam.

(2.) The appellants are the claimants and the respondents are the respondents before the Tribunal.

(3.) The claimants filed application under Sec. 166 of the Motor Vehicles Act, 1988 r/w.455 of the A.P.Motor Vehicles Rules claiming compensation of Rs.2,00,000.00 for the death of late Kodanda Rao @ Kodandam (in short, 'the deceased') in a motor vehicle accident.