SAMEEM BEGUM Vs. K. VENKAT SWAMY

JUDGEMENT

(1.) Leave granted

(2.) The present appeal is directed against judgment and order dtd. 30/6/2022 passed by the High Court for the State of Telangana at Hyderabad; Hereinafter, "High Court". in M.A.C.M.A. No. 1363 of 2015, whereby, the High Court enhanced the motor accident compensation to be paid to the appellants, from Rs.8,44,000.00 to Rs.11,00,672.00 with interest at the rate of 7.5% per annum from the date of order as awarded by the Motor Accidents Claims Tribunal Cum II Additional Chief Judge, City Civil Court at Hyderabad; Hereinafter, "Tribunal". till the date of realisation.

(3.) The accident took place on 23/6/2012, the deceased Shaik Janimiya was proceeding by walking at Malkajgiri. At that time, a car bearing No. AP-29-AK-3717, stated to be driven in a rash and negligent manner and at a high speed, came and dashed into the pedestrian Shaik. He fell down and succumbed to injuries while undergoing treatment at Raghavendra Hospital. A complaint resulting into case in Crime No. 284 of 2012 was registered against the driver of the car. The claim petition was filed seeking compensation of Rs.9,00,000.00 for the death of the said Shaik Janimiya. The appellants herein are the wife and three children - the heirs and legal representatives of one Shaik Janimiya who died in vehicular accident.