Gudiseva Shyam Prasad, J. - (1.) This appeal arising out of order, dated 20.11.2002, in O.P.No.1166 of 2000 on the file of the learned Chairman, Motor Accident Claims Tribunal-cum-Additional Special Judge for SPE & ACB Cases-cum-V Additional Chief Judge, City Civil Court, Hyderabad (for short the Tribunal) is filed by the claimants seeking enhancement of the compensation.
(2.) The appellants/claimants are the legal heirs of one A.Prakash Reddy (hereinafter referred to as the deceased), who died in a motor vehicle accident that occurred on 08.03.2000. Therefore, they filed the aforementioned O.P. under Section 166 of the Motor Vehicles Act, 1988, claiming compensation of Rs.12,00,000/- against respondent Nos.1 and 2, who are the owner and insurer, respectively.
(3.) Brief facts of the case are that on the fateful day i.e., 08.03.2000, while the deceased was going on a scooter from Nagole to Uppal in Ranga Reddy District near Rajya Laxmi Theatre, one lorry bearing No.AP 37 U 1958, being driven in a rash and negligent manner, hit the scooter of the deceased, as a result, the deceased fell down and died on the spot.;