GAMPA JAYA Vs. M SATYA SHANKER RAO

JUDGEMENT

(1.) This is an appeal for enhancement of compensation granted in O.P. No. 277 of 1997, dated 31-07-2000 on the file of the Motor Accidents Claims Tribunal (District Judge), (Tribunal in short) Karimnagar. The claimants are the appellants and in this appeal the parties are referred to as the claimants and respondents.

(2.) The claimants filed O.P. No. 277 of 1997 claiming compensation of Rs. 10,00,000/- against respondents 1 to 3 with interest at the rate of 15% per annum and costs. The claimant No. 1 is the wife of the deceased Gampa Mallesham, who died in the accident on 18-06-1996. The claimants 2 to 5 are the children of the deceased Mallesham and the claimants 6 and 7 are the parents of the deceased. It appears that the claimant No. 6 Gampa Narasaiah died during the pendency of the O.P. and the claimants 1 to 5 and 7, who are the legal representatives of the claimant No. 6, were already on record.

(3.) The brief facts are that on 18-06-1996 at about 8.00 AM the deceased was travelling in a car bearing registration No. AAZ-8686 from Hyderabad to Suryapet along with one Kesha Srinivas. When the said car reached the outskirts of Rayanigudem village of Suryapet Mandal, the lorry bearing registration No. AP-5-X-1424 driven by the first respondent came in the opposite direction in a rash and negligent manner and dashed against the car. Consequently, the car was crushed and the deceased Mallesham sustained severe head injuries and died in the Community Government Hospital, Suryapet. The co-traveller and the driver of the car also died in the accident with whom this appeal is not concerned.