SUSHEELA Vs. AHMAD BI

JUDGEMENT

(1.) The appellants herein are the claimants in O.P. No.212 of 1991 on the file of the Motor Accidents Claims Tribunal-cum-District Court, Mahaboobnagar. One C.A. Dhananjayudu, a Branch Manager of Syndicate Bank working in Kolar Gold Field Branch in Karnataka State went to Hyderabad in a Matador van bearing No.ADO 2223 along with his family to attend a marriage function. On 17-1-1991 while returning to Kurnool in the same van around 10-30 p.m. on the National Highway No.7 the driver of the van drove it in a rash and negligent manner in high speed, could not notice the parked lorry bearing No.TNB 5451 and dashed against the said parked lorry. As a result of the accident, the inmates of the van sustained serious injuries and initially they were taken to Government Hospital, Kurnool. However, on 20-1-1991 the said C.A. Dhananyajudu died in the hospital as a result of multiple injuries received by him in the accident.

(2.) The first appellant is the wife, the appellants 2 and 3 are the minor children and the fifth appellant is the mother of the deceased Dhananjayudu. Though the fourth appellant father of the deceased was also a claimant before the Tribunal, but however during the pendency of the O.P. the fourth claimant died.

(3.) All these claimants laid O.P. No.212 of 1991 before the Tribunal under Sec.166 of the Motor Vehicles Act seeking compensation of Rs.8,00,000.00 in all. According to the appellants, the deceased Dhananjayudu who was aged about 43 years and was a Manager in Syndicate Bank branch at Kolar Gold Field at the relevant point of time and was drawing a gross salary of Rs.7,407-63. The claimants urged the Tribunal to award compensation at Rs.8,00,000/- on various grounds.