NEW INDIA ASSURANCE CO LTD Vs. SHANTHAMMA

JUDGEMENT

(1.) The Insurance Company, which is the 2nd respondent in O.P.No. 395 of 1988 on the file of the Motor Accidents Claims Tribunal (District Judge), Ranga Reddy, is the appellant herein.

(2.) The facts leading to the filing of this appeal are briefly as follows: The deceased by name Narayana, aged about 28 years died in a motor accident. The 1st petitioner is the widow and the petitioners 2 and 3 are the parents of the deceased. The accident occurred on 14-9-1986 with the lorry ATT 2661 of the 1st respondent. The petitioners alleged that the accident occurred due to the rashness and negligence of the driver. At the time of accident the deceased and others were travelling in the lorry and the accident occurred when the lorry over-turned, the petitioners claimed a sum of Rs. 1,00,000.00 towards compensation under various heads.

(3.) The 1st respondent remained ex parte.