REGIONAL MANAGER, ORIENTAL INSURANCE CO LTD Vs. PILLA REDDY S T S/O THIMMA REDDY; VARALAKSHMI W/O PILLA REDDY AND ORS

JUDGEMENT

(1.) This appeal is by the Insurance Company challenging the quantum of compensation awarded by the Tribunal.

(2.) For the purpose of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.

(3.) Claimant No. 1 is the widow, claimant Nos. 2 and 3 are the father and mother and claimant No. 4 is the sister of the deceased Pradeep, who died in a motor vehicle accident. On 12.7.2008, at about 7.00 p. m. , the deceased along with his wife as inmate of the car bearing registration No. KA-03: MJ-5149 was proceeding from Bangalore to Tirupathi. When they reached Ramabadrapuram, the driver of the lorry bearing registration No. AP-26: U-3305 drove the vehicle in a rash and negligent manner and dashed against the car. On account of the accident, the deceased died on the spot. He was working as a Manager at M/s. Trinetra Solutions and was earning Rs 30,000/- per month and contributing the same to the family. The claimants had spent Rs 50,000/- towards transportation, medical expenses, and funeral and obsequious. Therefore, they preferred a claim petition claiming compensation in a sum of Rs 40,00,000/-.