B JAYYAMMA Vs. Y NAGESWARA RAO

JUDGEMENT

(1.) Dissatisfied and aggrieved with the dismissal Order dtd. 13/7/2018 (impugned Order) passed in Motor Vehicle Original Petition No.589 of 2014 by the learned Chairman, Motor Vehicle Accident Claims Tribunal (District Judge) at Khammam, (for short "the Tribunal"), the appellants-claim petitioners preferred the present Appeal praying this Court to set aside the impugned Order.

(2.) For the sake of convenience, hereinafter, the parties will be referred to as per their array before the learned Tribunal.

(3.) Brief facts of the case are that claim petitioner Nos.1 to 3 filed a petition under Sec. 166 of the Motor Vehicle Act, who are wife and children of Sri B. Mutyalu (hereinafter referred to as 'the deceased'), claiming compensation of Rs.25,00,000.00 with interest on account of death of the deceased in a Motor Vehicle Accident that occurred on 21/1/2014.