NEW INDIA ASSURANCE CO LTD Vs. NANDYALA VENKATAMMA

JUDGEMENT

(1.) Respondents 1 to 6 herein who are the wife and minor children of ont Nandyala Amrutha Reddy, who died in an accident that took place on 5-5-1988 filed a claim petition before the Motor Accidents Claims Tribunal, Nalgonda claimingacompensation of Rs.3,00,000/-.

(2.) The deceased was a Class 'A' contractor and also an agriculturist and he was aged 36 years at the time of the accident. On 5-5-1988 he boarded a jeep bearing No. ABR 1814 at Koppal village to go to Nakrekal. At about 8-30 A.M. when the jeep reached the bus station of Nakrekal, a lorry A AW 8938 belonging to the 8th respondent herein and driven by the 7th respondent herein came in a rash and negligent manner and hit the jeep on the back side due to which the deceased received serious head injury and multiple injuries on the body and subsequently he succumbed to injuries and died.

(3.) These facts are not disputed. A complaint also was lodged with the Police at Nakrekal Police Station and in the FIR Ex.A-2 the same facts have been mentioned.