MAMIDI NEELAKANTAM Vs. MANGALAGIRI RAMBABU

JUDGEMENT

(1.) Aggrieved by the order dtd. 18/9/2014 in MVOP No.300 of 2012 passed by the Chairman, Motor Accidents Claims Tribunal-cum - District Judge, Vizianagaram (for short 'the Tribunal'), the claimants have preferred this appeal questioning the order passed by the tribunal dismissing the claim petition.

(2.) For the sake of convenience, the parties will be referred to as arrayed in the MVOP.No.300 of 2012.

(3.) The claimants filed a petition under sec. 163-A of the Motor Vehicles Act for compensation of Rs.2,50,000.00 for the death of Suryanarayana (hereinafter referred to as deceased), who died in a motor vehicle accident. In the claimant's case, 12/6/2011, in the early hours, the deceased reached Moida bridge bearing No.AP35V9297 (hereinafter referred to as the offending vehicle), the auto driver drove the same rashly and negligently at high speed and lost control, resulting in the auto-turned turtle from the road. The deceased sustained fatal injuries on his head and left leg. He was shifted to Dr A.Srirama Murthy Hospital, Vizianagaram. The deceased was treated for 25 days as an inpatient and discharged on the evening of 5/7/2011, and unfortunately, on 6/7/2011 early morning, the deceased died at his house.