V.KALAVATHI Vs. M.PANDYAM

JUDGEMENT

(1.) The present appeal is filed by the petitioners/claimants against the order in M.V.O.P.No.161 of 2005 on the file of the Chairman, Motor Accident Claims Tribunal cum III Additional District Judge, Tirupati, dated 19.9.2007.

(2.) The O.P. was filed by the wife and children of the deceased V.Venkatesh under section 166 (1) of the Motor Vehicles Act of 1988 and Act 54 of 1994 r/w Rules 455 and 475 of A.P.Motor Vehicles Rules of 1989 claiming a compensation of Rs.5,00,000/- on account of death of V.Venkatesh. Considering the material, the lower Tribunal has awarded total compensation of Rs.4,29,000/- to the claimants. While granting the above said amount, the lower Tribunal has rejected the claim against 2nd respondent declaring that the expenditure is not covered by Ex.P1 policy and hence the second respondent is not liable to pay any compensation.

(3.) Heard both the counsels.