DORA TULJAMMA Vs. TANMEET SINGH

JUDGEMENT

(1.) The petitioners-claimants in O.P. No. 483 of 1999 on the file of the Additional District Judge, Medak, at Sangareddy, preferred this appeal assailing the order therein dated 24.8.2001 whereby their claim petition was allowed in part granting a total compensation of Rs. 1,11,400/- with proportionate costs and interest at 9% per annum by fastening joint and several liability on the respondents to pay the said compensation amount.

(2.) The parties herein shall be referred to as they were arrayed in the O.P.

(3.) The facts in brief are that on 24.3.1999 at about 4.00 p.m. the deceased was proceeding on his scooter to go to Ismailkhanpet. While so, a lorry bearing registration No. HR 38 C 9198 came from opposite side at high speed driven in a rash and negligent manner by its driver and dashed against the scooter, as a result, the deceased fell down and died instantaneously. Sangareddy Rural P.S. registered a case in Crime No. 28 of 1999 under Section 304A IPC.