A.SRINIVASULU Vs. CHALLA SRINIVASULU

JUDGEMENT

(1.) This is a claimants' appeal.

(2.) The appellants are the sons of Smt.Alpuri Venkamma, who died in a motor accident when she was travelling in a Jeep AP 21 V 5244 of the first respondent on 27.06.2003 near Gulladurthi village. A claim for Rs.2,00,000/- was made by the appellants under various heads on the premise that the deceased was 58 years old at the time of accident, who was hale and healthy and was earning Rs.3,000/- per month attending to agriculture. They also stated that she owned Ac.40.00 cents of land.

(3.) The second respondent alone contested the claim denying its liability on the ground that there was violation of policy of insurance and that the claim being excessive.