AKKALA DEVENDRA @ DEVI Vs. MEKALA RAMADEVI

JUDGEMENT

(1.) The present appeal is filed by the appellants-claimants assailing the Award passed by the learned Chairman, Motor Accidents Claims Tribunal-cum-V Additional District Judge II FCT, Warangal at Jangaon, dtd. 19/4/2022 (herein after referred to as 'Tribunal') in M.V.O.P.No.622 of 2014.

(2.) The parties hereinafter will be referred to as they are arrayed before the Tribunal, for better understanding of the case.

(3.) The claimants have filed the MVOP under Sec. 166 (1) (c) of the Motor Vehicles Act, 1988 read with Rule 455 of the A.P.M.V. Rules, 1989 seeking compensation of Rs.10,00,000.00 for the death of Akkala Raja Kiran, who is the son of claimant No.1 and brother of the claimant Nos.2 and 3, in a motor accident on 13/2/2012.