CHALLA THAVITAMMA Vs. JAKA KONDALA RAO

JUDGEMENT

(1.) This appeal is directed against the Order dt. 4.9.2003 in MVOP.No. 565 of 1998 on the file of the Motor Accidents Claims Tribunal-cum-I Additional District, Srikakulam, by the claimants, whereby their claim petition was dismissed.

(2.) Brief facts of the case are as follows:

(3.) When the deceased was trying to board the tractor, the 1st respondent without observing whether the deceased boarded the tractor or not drove it rashly and negligently and as a result of which the deceased Suryanarayana fell down and the trailer ran over him. The deceased sustained multiple injuries and succumbed to injuries at Government Hospital, Srikakulam.