CH JAYAMMA Vs. N KRISHNAKANTH

JUDGEMENT

(1.) This appeal is filed by the claimants against the award dated 28.9.2006 passed by the Motor Vehicle Accident Claims Tribunal-cum-IV Additional Metropolitan Sessions Judge-cum-XVIII Additional Chief Judge, Hyderabad in OP No. 2603 of 2006. I have heard the learned Counsel appearing for the appellants and the learned Counsel appearing for the third respondent/Insurance Company.

(2.) The appellants/claimants filed a claim case under Section 166 of the Motor Vehicle Act, 1988 claiming compensation of Rs. 8 lakhs on account of the death of the deceased-Ch. Venkatachary in a motor vehicle accident occurred on 15.3.2006 while the deceased and others were travelling in a car bearing No. AP 26 H 1044 towards Jaiprakash Nagar for the purpose of attending pooja at Hanuman Temple.

(3.) The learned Tribunal on evidence recorded a finding that the accident was caused due to rash and negligent driving of the car driver. There being, no challenge to the said finding by the Insurance Company, it became final and does not require any consideration in the present appeal.