P. BHAGYA LAKSHMI Vs. R. KAVITHA

JUDGEMENT

(1.) Heard Mr. C.Srinivasa Baba, learned counsel for the appellant, Mr. M.V.S.Prasad, learned counsel for respondent Nos. 1 to 4 and Mr.Ch.Venkat Raman, learned counsel for respondent No. 5. Perused the entire record.

(2.) The challenge in the present appeal is to the order dtd. 4/5/2011 in M.V.O.P.No. 178 of 2008 on the file of Chairman, Motor Accidents Claims Tribunal-cum-I Additional Chief Judge, City Civil Court, Secunderabad (for short 'the Tribunal'),

(3.) Vide the impugned order, the Tribunal had quantified the compensation under Sec. 166 of the Motor Vehicles Act, 1988 (for short, the Act) of an amount of Rs.30,00,000.00 with interest @ 7.5% per annum. The liability to pay the said compensation was fastened jointly and severally upon respondent Nos. 1 and 2.