D. SAKUNTHALA Vs. M.K. BABARLA

JUDGEMENT

(1.) Claimants in M.V.O.P.No.144 of 2007 on the file of District Judge-cum- Chairman, Motor Accidents Claims Tribunal (for short "the learned MACT"), feeling dissatisfied by the quantum of compensation of Rs.8,38,224.00 awarded under the impugned judgment and decree dtd. 4/3/2011 as against the claim made for Rs.15,00,000.00, filed the present appeal

(2.) Climate No.1 is the wife, climate No.2 is the son, climate No.3 is the daughter of one D. Jagannadha Nayudu, (hereinafter referred as 'the deceased').

(3.) Respondent No.1 is the owner, respondent no.2 is the insurer of the lorry bearing No.AP 02 U 5299 (hereinafter referred to as "the offending vehicle") and respondent No.3 is the owner of the Eicher Van bearing no.AP 9P 5840 in which the deceased was travelling (for short Eicher van), before the learned MACT.