Y MUTHAMMA Vs. SURESH SHARMA

JUDGEMENT

(1.) This MACMA is filed by the appellants/petitioners under Sec. 173 of the Motor Vehicles Act, 1988 aggrieved by the order and decree dtd. 29/6/2015 passed in M.V.O.P.No.2944 of 2013 by the Chairman, Motor Accident Claims Tribunal-cum-Chief Judge, City Civil Court, Hyderabad (for short "the Tribunal").

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

(3.) The claim petition was filed by the petitioners, who are husband and sons of Chinna Narsimhulu alias Chinna Narsaiah (hereinafter referred to as "deceased"), for compensation of Rs.10,00,000.00 owing to the death of the deceased in a motor vehicle accident that occurred on 2/9/2013.