SYED ATAUR RAHMAN Vs. J LAKSHMI REDDY

JUDGEMENT

(1.) THE Civil Miscellaneous Appeal is directed against the award in O.P.No.244 of 1999 on the file of the Motor Accidents Claims Tribunal-cum-Principal District Judge, Ranga Reddy, dated 28-06-2003.

(2.) THE claimants are the parents and brothers of Syed Khasim Ali, who met with a motor accident, while going as a driver on van KL-7-T-8541 dashed against by lorry No.AP-02-V-2572, driven rashly and negligently. Syed Khasim Ali received multiple fractures and grievous injuries and was treated at a private Hospital at Bangalore where he died on 24-02-1999. The police registered Crime No.40 of 1999 against the lorry driver and the dependents, who claimed to have spent Rs.50,000.00 towards medical expenses claimed a compensation of Rs.2,50,000.00 from the owners and insurers of both the vehicles.

(3.) THE manner of the accident, insurance of the vehicles and entitlement of the claimants to compensation were the subject of the issues framed by the Tribunal, which examined PWs.1 and 2 and marked Exs.A.1 to A.7 and B.1 during the enquiry.