LAWS(TLNG)-2021-11-133

POLKAMPALLY CHALAPATHI RAO Vs. GURU NAYAK EDUCATIONAL SOCIETY

Decided On November 10, 2021
Polkampally Chalapathi Rao Appellant
V/S
Guru Nayak Educational Society Respondents

JUDGEMENT

(1.) Aggrieved by the quantum of compensation awarded, the claimants / petitioners filed this appeal against the decree and order dt.3/1/2015 passed in MVOP.No.934 of 2012 on the file of the Chairman, Motor Accidents Claims Tribunal - cum - XIII Additional District and Sessions Judge, Ranga Reddy District.

(2.) The claim petition is filed seeking compensation of Rs.65,00,000.00 for the death of one P. Sandeep / deceased who died in a road accident on 7/11/2012 at Gurunanak Engineering College, Campus, Ibrahimpatnam.

(3.) The claimants / petitioners are the parents of Sandeep / deceased.