K. PRAMEELA Vs. TSRTC

JUDGEMENT

(1.) The appeal is arising out of the order dtd. 18/6/2018, in MVOP.No.1772 of 2017 on the file of Motor Accident Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad. For the sake of convenience, the parties are arrayed as in the OP.

(2.) The appeal is filed by the claimants, seeking enhancement of compensation. The O.P. is filed by the claimants before the Tribunal under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.20,00,000.00 with costs and interest for the death of the deceased K. Tummalesham in the accident occurred on 26/2/2017 at about 5.00 p.m. at Barakhanalu. The claimants in the O.P. are the wife and children of the deceased. A Memo is filed before this Court stating that the Appellant No.1 died on 22/12/2018 and the legal representatives are already on record i.e. Appellant Nos.2 and 3 and the said Memo was recorded.

(3.) The appeal is filed disputing about the less quantum of compensation granted by the Tribunal. So, the appreciation would be only with regard to that aspect.