PATAPARLA NAVANEETHAM GOUD Vs. RAJU

JUDGEMENT

(1.) Assailing the order and decree, dated 23.01.2007 in O.P. No.103 of 2004, passed by the Motor Accidents Claims Tribunal - cum - I Additional District Judge, Mahabubnagar (for short 'the Tribunal'), the appellants preferred the present appeal.

(2.) Vide the aforesaid order, the Tribunal has dismissed the claim petition filed by the appellants under Section 166 of the Motor Vehicles Act, 1988 seeking an amount of Rs.2,20,000/- as compensation against respondent Nos.1 to 3 for the death of their son - Vijenderdhar Goud in a accident occurred on 19.09.2002.

(3.) Heard Mr. P. Ganga Rami Reddy, learned counsel for the appellants. Despite service of notices on respondent Nos.1 to 3, none appeared.