MANAGING DIRECTOR Vs. GODA RAM BAI

JUDGEMENT

(1.) The appeal is arising out of the order dtd. 6/6/2017, in MVOP.No.56 of 2014 on the file of Motor Accident Claims Tribunal-cum-V Additional District and Sessions Judge, Adilabad. For the sake of convenience, the parties are arrayed as in the OP.

(2.) The appeal is filed by the RTC, who is the sole respondent in the O.P. The O.P. is filed by the claimants before the Tribunal under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.6,00,000.00 with costs and interest for the death of the deceased G.Shyam Rao in the accident that occurred on 31/3/2005 at 6.10 a.m. The petitioners in the O.P. are the children of the deceased.

(3.) It is the case of the claimants that the deceased used to earn Rs.10,000.00 per month as a coolie and he was aged about 42 years at the time of the accident and due to the death of the deceased, the petitioners are deprived of their financial assistance, love and affection, care and guidance of the deceased and therefore, they are entitled for the compensation.