UPPARI BHAGWANTHU Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This appeal is directed against the award dated 21.01.2006 passed by the Motor Accidents Claims Tribunal-cum-II-Additional District Judge, Mahabubnagar (for short 'the Tribunal), in M.V.O.P.No.368 of 2000, whereby the Tribunal awarded compensation of Rs.2,00,000/- on account of the death of the deceased - Raju, aged 18 years, on 19.03.2000 in a motor vehicle accident that occurred on 08.03.2000 as against the claim of Rs.3,00,000/-.

(2.) For the sake of convenience, the parties are hereinafter referred to as arrayed in the Tribunal.

(3.) Being dissatisfied with the quantum of compensation awarded by the Tribunal, the claimants, who are parents of the deceased preferred this appeal on the ground that the Tribunal erred in taking the income of the deceased at Rs.100/- per day, erred in awarding sum of Rs.10,000/- towards expenses incurred as inpatient in Government Hospital, Kurnool for 10 days, erred in came to the conclusion that there was negligence on the part of the deceased, erred in granting interest from the date of petition and erred in granting Rs.30,000/- towards loss of love and affection to the parents.