KONDAPATURI SUBBAYAMMA Vs. SHAIK JOHN

JUDGEMENT

(1.) Challenging the order dt.29/12/2009 in M.V.O.P.No.217/2009 passed by the Motor Accidents Claims Tribunal-cum-IV Addl.District Judge, Guntur granting compensation of Rs.55,000.00 against the claim of Rs.1,00,000.00, the appellants-claimants preferred the instant M.A.C.M.A.

(2.) For the sake of convenience, the parties are referred to as they are arrayed before the Tribunal.

(3.) On 15/10/2008 at 8.00 p.m., while the deceased by name Podili Kotamma was trying to cross the road on the National Highway at Mahakali Ammavari Temple, the motorbike bearing No.AP 07 R 4647 of the 1st respondent driven by its driver at high speed in a rash and negligent manner, dashed the deceased as a result, she fell on the ground and sustained severe injuries due to which, she died on the spot. The deceased was aged about 65 years, she was hale and healthy and was working as a washer woman and earning Rs.100.00 per a day. Due to the sudden death of their mother, the petitioners lost their dependency and they claimed compensation of Rs.1,00,000.00 and filed M.V.O.P.217/2009 against the 1st and 2nd respondents.