NUKALA SAIDI REDDY Vs. SANTOSH

JUDGEMENT

(1.) This MACMA is filed under Sec. 173 of the Motor Vehicles Act, 1988 by the appellants/petitioners aggrieved by the order and decree dtd. 29/1/2014 passed in O.P.No.257 of 2010 by the Chairman, Motor Accidents Claims Tribunal (II Additional District Judge), Nalgonda at Suryapet (for short "the Tribunal").

(2.) For the sake of convenience, the parties will be hereinafter referred to as they were arrayed before the Tribunal.

(3.) Brief facts of the case are that the petitioners filed a claim petition claiming compensation of Rs.20,00,000.00 on account of the death of Konuganti (Nookala) Padma (hereinafter referred to as "deceased") in a motor vehicle accident that occurred on 24/11/2009.