APSRTC Vs. SK NASIB JAN

JUDGEMENT

(1.) The present appeal is filed aggrieved by order dtd. 1/8/2019 passed in MVOP No.76 of 2017, on the file of the Motor Accidents Claims Tribunal-cum-V Additional District Judge, Rayachoti.

(2.) For the sake of convenience, the parties are referred to as they were referred before the Tribunal.

(3.) The petitioners filed claim petition under Sec. 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.8,00,000.00, on account of the death of Shaik Khadar Sab (husband of the 1st petitioner and father of the petitioner Nos.2 & 3, herein after referred to as 'the deceased') in the accident that was occurred on 14/9/2016, in which the offending RTC bus bearing registration No.AP28Z1889 was involved.