SIVANGI ADUILAKSHMI Vs. MOTURI VEERANJANEYULU

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises out of the award dated 13.03.2003 in M.V.O.P. No. 482 of 1998 on the file of the Motor Vehicle Accidents Claims Tribunal-cum-I Additional District Judge's Court, Srikakulam (for short 'the Tribunal').

(2.) The Appellants are the parents of a five years old boy, by name, Sivangi Krishna (hereinafter referred to as 'the deceased'). When the deceased along with the Appellants were traveling in a car bearing No. OR 05/T 0027, driven by Respondent No. 4, the car was hit by a lorry bearing No. AIW 9297 near Sriramanagar Village on NH5 road on 20.01.1997 at about 4.30 p.m. The said lorry was owned by Respondent Nos. 1 and 2 and insured with Respondent No. 3.

(3.) The Appellants have filed the abovementioned O.P. before the Tribunal for compensation of Rs. 1,00,000/-. The Tribunal has held that the accident occurred on account of the rash and negligent driving of the lorry and assessed the compensation at Rs. 1,80,000/-. As the Appellants have restricted their claim to Rs. 1,00,000/-, the Tribunal has awarded the said sum.