PAGADALA SUBRAHMANYAM Vs. M.R.RAVI KUMAR

JUDGEMENT

(1.) Heard learned counsel for the appellants/claimants. No representation on behalf of the respondents.

(2.) This is an appeal preferred by the claimants against the order dated 11.10.2004 partly allowing M.V.O.P. No.165 of 2001 on the file of the Chairman, Motor Accidents Claims Tribunalcum- VII Additional District Judge ( Fast Track Court), Madanapalle.

(3.) The appellants filed the said O.P., seeking a compensation of Rs.1,00,000/- together with interest at the rate of 12% per annum for the death of their son, who died on 09.2.2001 pursuant to an accident that occurred on 08.2.2001. In the said O.P., they averred that while their son/Thulasiram and daughter were playing in front of a Temple, a Scooter bearing No.AP 03D 7380 driven by its driver in a rash and negligent manner hit their son due to which he sustained injuries on the head and all over the body. They averred that he was immediately shifted to the Government Hospital, Punganur and was referred to S.V.R.R. Hospital, Tirupati for better treatment, but he succumbed to the injuries on 09.2.2001. The deceased was a minor boy aged about four years. In support of their claim, the claimants examined P.Ws.1 and 2 and got marked Exs.A.1 to A.3.