PALADUGU BHARATHI Vs. N.VENKATESWARLU

JUDGEMENT

(1.) Challenging the compensation of Rs.21,40,210/- awarded by the Motor Vehicle Accidents Claims Tribunal-cum-Principal District Judge, West Godavari, Eluru for the death of one P.Dattatreya in a lorry accident as low and inadequate, the claimants filed the instant MACMA.

(2.) On 13.09.2006 at about 6.50 A.M. on Kodumuru-Kurnool Road near Mango garden of Nallreddy when the deceased P.Dattatreya was proceeding along with his family members in Qualis bearing registration No.AP 27 AB 7000, a SRMT lorry bearing registration No.KA 01 B 6991 being driven by 1st respondent in a rash and negligent manner and at high speed, dashed the Qualis. In the resultant accident the deceased died on the spot and the petitioners sustained injuries. It is alleged that the accident was occurred due to the fault of the lorry driver. It is further averred that the deceased was young person of 24 years and earning about Rs.90,000/- while working in Computer Sciences Corporation India Private Limited and due to his sudden demise the petitioners, who are his parents and brother, lost their dependency.

(3.) Heard the arguments of Sri B.V.Krishna Reddy, learned counsel for the appellants, and Sri Naresh Byrapaneni, learned counsel for the insurance company-3rd respondent.