VALSAREDDI VIJAYA Vs. V. KALAM AZAD

JUDGEMENT

(1.) Aggrieved by the order dtd. 29/10/2012 in MVOP No.313 of 2009 passed by the Chairman, Motor Accidents Claims Tribunalcum-II Additional District Judge, Madanapalle (for short 'the tribunal'), the claimants have preferred this appeal questioning the award passed by the Tribunal dismissing the claim petition against the second respondent/insurance company.

(2.) For convenience, the parties will be referred to as they appeared in the MV OP.

(3.) The claim made by the claimant under Sec. 166 (1) of the Motor Vehicles Act claiming compensation amount of Rs.4,00,000.00 with interest and costs for the death of V.Nagarjuna Reddy (hereinafter to be referred to as 'the deceased'), who is the husband of 1st claimant and father of claimants 2 and 3, in an accident occurred on 20/4/2009. While the deceased was proceeding on a Hero Honda motorcycle on Peleru-Tirupati road, the driver of a mini lorry bearing Registration No. AP 03 U 5936 approached the vehicle of the deceased in a rash and negligent manner and dashed against the said vehicle, due to which the deceased sustained multiple injuries and died on the spot.