CHITTAVENI SIDDAVVA Vs. K KASTOORI

JUDGEMENT

(1.) THE claimants filed this civil miscellaneous appeal against the order passed in OP No. 329 of 1990, dated 6-9-1993 by the Motor Accidents claims Tribunal, Medak District, at Sangareddy.

(2.) THE first appellant is the wife of the deceased-Mallesham and appellants 2 to 4 are the minor children of the deceased. The first respondent is the owner of the offending vehicle; second respondent is the insurer and the third respondent is the APSRTC.

(3.) THE brief facts of the case are that on 1-2-1990, while the deceased-Mallesham was travelling in the lorry bearing No. ATL 5361 belonging to the first respondent, met with an accident due to the rash and negligent driving of the driver of the said lorry, which was said to have been dashed against the APSRTC bus bearing No. AEZ 5636, which was coming from the opposite direction. As a result of which, the lorry fell to its left side and the deceased along with several others travelling in the said lorry died and some other persons travelling in the lorry sustained injuries.