SARA BALAMMA Vs. B. SUBASH

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. 29/6/2001 passed in O.P.No.176 of 1996 by the Chairman, Motor Accidents Claims Tribunal-cum-Principal District Judge, Ranga Reddy District (for short, 'the Tribunal").

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

(3.) Brief facts of the case are that the petitioners filed a claim petition claiming compensation of Rs.1,50,000.00 on account of the death of Sara Ramchander (hereinafter referred to as 'the deceased') in a motor vehicle accident.