M PUNEETHA Vs. MD SAMSUDDIN

JUDGEMENT

(1.) Aggrieved by the award dated 09.10.2017 in M.V.O.P.No.88/2013 passed by the Motor Accident Claims Tribunalcum-IX Additional District Judge, Chittoor, granting compensation of Rs.12,67,500/- against the claim of Rs.43.00 lakhs for the death of M.Kumar in a motor vehicle accident, the claimants who are the legal representatives of the deceased filed the instant appeal.

(2.) The petitioner's case is that on 22.04.2012 when the deceased was proceeding on a two wheeler and reached near Venganapalle Village in Chittoor District, a lorry bearing No.NL 02/K 8504 came in the opposite direction being driven by its driver in a rash and negligent manner and dashed the motor cycle of the deceased causing severe injuries. Later he died while he was shifted to Government Hospital, Chittoor. It is averred that the lorry driver was responsible for the accident and due to the sudden demise of the deceased, his wife, children and parents became destitutes. On these pleas the petitioners who are the wife, four minor children and aged parents of the deceased who are his LRs filed M.V.O.P.No.88/2013 and claimed Rs.43.00 lakhs as compensation against respondents 1 and 2, who are the owner and insurer of the offending lorry respectively.

(3.) Heard Sri Ravi Kondaveeti, learned counsel for the appellants and Sri A.Satish Babu, learned Standing Counsel for 2nd respondent.