PALLI DURGA Vs. V. SATYANARAYANA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dtd. 19/10/2011 passed in M.V.O.P.No.29 of 2008 by the Motor Accidents Claims Tribunal-cumII Additional District Judge, Amalapuram (for short "the learned MACT "). The petitioners before the learned MACT are the appellants herein.

(2.) Feeling aggrieved and dissatisfied with the dismissal of the claim petition filed under Sec. 166 of the Motor Vehicles Act, wherein compensation of Rs.4,00,000.00 was claimed for the death of Palli Bangarayya (hereinafter referred to as "the deceased "), the present appeal is filed.

(3.) Respondent Nos.1 to 3 herein are the driver, owner and insurer of the tractor bearing Registration No.AP 5P 5228 and Respondent Nos.4 and 5 herein are the insurer of trailer bearing No.AP 5X 7352 and the registered owner of tractor respectively.