G LAKSHMI Vs. PULIMANDI SATYANARAYANA

JUDGEMENT

(1.) The dismissal of O.P. No. 23 of 1997 on the file of the Motor Accidents Claims Tribunal-cum-I Additional Chief Judge, City Civil Court, Secunderabad, by the award dated 08-12-2000 led the unsuccessful Petitioners to approach this Court with this appeal.

(2.) The wife and daughter of one G. Satyanarayana Raju, who was involved in a motor accident on 27-01-1996, filed the claim for a compensation of Rs. 5,00,000/- against the driver, owner and insurer of Maruthi van No. AP-9-T-6370, which dashed against the cycle on which G. Satyanarayana Raju was going at about 7.00 A.M. on that day near Jalavayu bypass road. The Petitioners claimed that the van was being driven rashly and negligently resulting in injuries to Satyanarayana Raju on the head and all over the body. Satyanarayana Raju was stated to have been treated first at NIMS and then at Mental Hospital, Yerragadda, Hyderabad, and he was stated to be missing from the Mental Hospital since 31-07-1996.

(3.) The insurer contested the claim denying the allegations of the Petitioners and also questioning the competence of the Petitioners to claim compensation when the injured was alive.