G.SHYAM PRASAD,J. - (1.) This Appeal is arising out of the order, dated 14.10.2005, in O.P. No.1195 of 2003 on the file the Chairman, Motor Accidents Claims Tribunal-cum-V Additional Metropolitan Sessions Judge (Mahila Court)-cum-XIX Additional Chief Judge, Hyderabad (for short, 'the Tribunal').
(2.) Appellants herein are the petitioners, who are the legal heirs of Mr. Y. Venkata Ramana Rao (Hereinafter referred to as 'the deceased'). 1st appellant is the wife, 2nd and 3rd appellants are the sons, 4th appellant is the daughter and 5th and 6th appellants are the parents of the deceased, filed the petition under Section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act') claiming compensation of Rs.14,00,000/- on account of death of deceased in a motor vehicle accident.
(3.) 1st respondent is the driver-cum-owner of the crime Lorry bearing No.AP31V 2139 and 2nd respondent is its insurer.;