NATIONAL INSURANCE COMPANY NAMAKKAL Vs. ERROLLA CHINNUBAI

JUDGEMENT

(1.) The appellant herein is the second respondent Insurance Company in O.P.No.155 of 1991 on the file of the Motor Vehicles Accidents Claims Tribunal, Nizamabad.

(2.) The facts of the case leading to the filing of this appeal are briefly as follows:

(3.) The first petitioner is the wife, second petitioner is the father, third petitioner is the brother, fourth petitioner is the sister and petitioners 5 and 6 are the children of the deceased Errolla Devanna who died in a road accident on 26-4-1991 at about 8.00 p.m. The lorry of first respondent was stationed in the middle of the road for undertaking some repairs. At that time the deceased came on a scooter and dashed against the stationed lorry. Due to the said hit, the deceased received injuries and died instantaneously. The deceased was 30 years old and was earning Rs. 10,000/- per month by doing agriculture. The petitioners filed the above O.P. claiming a sum of Rs. 2,00,000/- towards compensation on account of the death of the deceased in the accident.