TUMMALA RAJI REDDY Vs. T PANDURANGA RAO

JUDGEMENT

(1.) This is an appeal preferred by the appellants-claimants being not satisfied with the amount of compensation awarded in the award dated 3.8.2005 passed in O.P. No. 529 of 2001 by the learned Chairman, Motor Accidents Claims Tribunal-cum-First Additional District Judge, Ranga Reddy District.

(2.) The aforesaid claim petition was filed by appellants claiming compensation of Rs. 15,00,000 on account of the death of T. Surya Narayana Reddy, who is the son of the claimant No. 1, brother of the claimant No. 2 and grandson of the claimant No. 3. It was averred in the claim petition that on 12.5.2000 at about 9.30 p.m., said T. Surya Narayana Reddy was proceeding on his Yamaha motor cycle bearing No. AP 10-E 6180 to his house at Uppal. When he reached the Public School at Ramanthapur, one autorickshaw hit him resulting in his fall. Then, a lorry bearing No. AP 10-U 1566 owned by the respondent No. 1 and insured by respondent No. 2 being driven in a rash and negligent manner came from behind and ran over the deceased causing severe injuries resulting in his death. According to the claimants, the driver of the lorry did not apply brakes even though he had sufficient time to avoid the accident and caused the accident. The deceased was immediately shifted to Osmania General Hospital where he was declared as brought dead at 10 p.m.

(3.) On a complaint, the police of Uppal registered a case against the driver of the lorry in Crime No. 140 of 2000 for the offence punishable under section 304-A, Indian Penal Code.