PAGIDIMARRI SUVARNA Vs. KOTA VENKATESWARLU

JUDGEMENT

(1.) The claimants in O.P. No. 901 of 1990 filed this appeal questioning the order of the Motor Accidents Claims Tribunal, Nalgonda dated 27-4-1993.

(2.) The first appellant is the wife of the deceased and the appellant Nos. 2 and 3 are the sons of the deceased and the appellant No. 4 is the mother of the deceased. The first respondent is the owner of the offending vehicle i.e. jeep bearing No. A.A.Y. No. 4390 and the second respondent is the Insurance Company with whom the jeep was insured.

(3.) The brief facts of the case are that the deceased Sri Shekar and his two sons while returning from Nakrekal of Nalgonda district in a jeep bearing No. AAY No. 4390 belonging to the first respondent the accident took place due to the rash and negligent driving of the driver of the jeep and the driver of the lorry which were driven in a high speed resulting in accident in which deceased Shekar and his son died. The accident took place on 17-9-1990. Hence they claimed for total compensation amount of Rupees 3,00,000/-.