M.RANGADU BOYA RANGADU Vs. M,JYOTHI

JUDGEMENT

(1.) The appellant, who is the claimant in M.V.O.P.No.345 of 2004 in the Court of the Motor Accidents Claims Tribunal-cum-Principal District Judge, Kurnool, has filed the present appeal being aggrieved by the order of the MACT dated 27.06.2006.

(2.) Brief facts of the case are, on the morning of 24.03.2003, the appellant herein along with the petitioners in M.V.O.P.Nos.344 and 350 of 2004 along with the deceased Boya Lakshmi Devi in M.V.O.P.No.346 of 2004 and other hamalies were travelling in a tractortrailer bearing No.AP-21d-6558 and AP-21T-1262. In the course of the said journey, the tractor-trailer had met with an accident involving another vehicle being a lorry bearing No.AP-21T-0128. As a result of the said accident Boya Lakshmi Devi passed away and the petitioners in other OPs suffered injuries.

(3.) All the said OPs were tried together by the MACT, which found that the accident occurred due to the rash and negligent driving of the driver of the lorry bearing registration No.AP-21T-0128.