PIDIGALA LINGA REDDY Vs. SATLA SRINIVAS

JUDGEMENT

(1.) Appellants herein, who are the claimants in O.P.No.334 of 1991 on the file of the Motor Accidents Claims Tribunal (District Judge's Court), Karimnagar, assail the award dated 30-11-1993 made by the Tribunal in the above O.P., on various grounds.

(2.) Appellants 1 and 2 are the parents and the 3rd appellant is the wife of the deceased P. Srinivasa Reddy According to the appellants on 26-12-1990 while the deceased along with T. Devendar Reddy, who is the 4th respondent in the above O.P., were proceeding on Yamha Motor Cycle being driven by the said Devendar Reddy to Siddipet, around 1.45 p.m. when they reached the place in front of a barber shop near Alugunuru bus stage, an Ambassador Car bearing No.AAR 9876 came in opposite direction with high speed and in rash and negligent manner, hit the motor cycle causing multiple injuries to the deceased Srinivasa Reddy and Devendar Reddy. The deceased was initially treated in the Government Headquarters Hospital at Karimnagar and was shifted to Nizams Institute of Medical Sciences at Hyderabad on the same day around 8.15 p.m. On 3-1-1991 while undergoing treatment, Srinivasa Reddy succumbed to the injuries sustained by him in the above accident. 2001(6)(R)-F-24

(3.) The appellants filed the above O.P. before the Tribunal below claiming a compensation of Rs. 5,00,000.00 for the death of the deceased, who was the sole bread winner to their family.