ISHRATH BEGUM @ WAHEEDA BEGUM Vs. MANAGER BAJAJ ALLIANS

JUDGEMENT

(1.) This appeal is filed by the appellants/claimants. The first appellant is the wife of the deceased and appellant Nos.2 to 4 are the children of the deceased.

(2.) The claimants have filed the claim petition under Section 166 of MV Act claiming compensation of Rs.20 lakhs contending that on 11.10.2007, the deceased was proceeding on his Hero Honda motorcycle towards Mungli Builders Factory at Zahirabad. When the deceased came near railway gate N.H.No.9, the driver of Qualis vehicle bearing NO.AP-12/G-4364 drove the same in a rash and negligent manner and dashed to the motorcycle of the deceased and due to which, the deceased has sustained injuries on his right chest and left leg. Immediately, he was shifted to Government Hospital at Zahirabad and thereafter, he was shifted to NIMS Hospital at Hyderabad wherein, he has taken treatment from 11.10.2007 to 23.10.2007. He died on 23.10.2007, due to the injuries sustained in the accident. After completion of investigation, Zahirabad police have registered a case against the driver of the Qualis for the offences punishable under Section 337 and 304-A of IPC.

(3.) It is further case of the claimants that prior to the date of the accident, the deceased was working as a contractor and earning Rs.7,400/- per month, contributing the same to the family. The claimants have spent Rs.1,50,000/- for the treatment of the deceased etc.