AKKAMMA Vs. VITTAL GOUD

JUDGEMENT

(1.) This appeal is filed by the claimants/appellants against the order and decree dated 06-10-2005 passed in OP.No.260 of 2003 on the file of on the file of the Motor Accident Claims Tribunal-cum-I Additional District Judge (for short "the Tribunal), wherein and whereby the Tribunal granted an amount of Rs.1,80,000/- as against the claim of Rs.2,50,000/-, for enhancement of compensation for death of deceased Yerukala Tuljaiah in a road accident.

(2.) The appellants are wife, children and father of deceased Yerukala Tuljaiah respectively, who are the claimants, while respondents 1 and 2 are owner of lorry involved in the accident and insured of said vehicle respectively, in the original petition.

(3.) For the sake of convenience, the parties are hereinafter referred to as they were arrayed before the Tribunal in the original petition.