GOUSIA BEGUM Vs. N.NAGESHWAR RAO

JUDGEMENT

(1.) The appeal is arising out of the order dtd. 9/2/2015, in MVOP.No.67 of 2010 on the file of Motor Accident Claims Tribunal-cum-Principal District Judge, Adilabad.

(2.) For the sake of convenience, the parties are referred to as arrayed in the OP.

(3.) The appeal is filed by the claimants seeking enhancement of compensation from Rs.4,83,000.00 to Rs.6,00,000.00. 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 for the death of the deceased, named Shaik Jaheer in the accident which occurred on 2/7/2009 near Mavala Nursery due to the dash of the Lorry bearing No.AP-16-TW-0662. The claimants 1 and 2 are the wives and the 3rd claimant is the mother of the deceased, respectively.